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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Maharashtra - Subsection

Section 13(3) in The Hyderabad (Abolition of Jagirs) Regulation, 1358 Fasli

(3)The payment to Government required by section 8, the payment from the balance required by section 10, and the distribution of the net income in accordance with section 11, including payments to Guzarayabs under section 12, shall be effected as soon as may be after the expiration of the year of account.