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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Maharashtra - Subsection

Section 5(x) in The Maharashtra Land Revenue (Assessment and Settlement of Land Revenue of Agricultural Lands) Rules, 1970

(x)Variations in area of occupied and cultivated lands during the last thirty years - The Settlement Officer shall obtain the information regarding variations in area of occupied and cultivated and cultivated lands during the last thirty years from the Tahsildar and shall compile it in Forms 9 and 10.