Section 21(1)(a) in The Mamlatdar's Courts Act, 1906

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State of Maharashtra - Subsection

Section 21(1)(a) in The Mamlatdar's Courts Act, 1906

(a)until the plaintiff agrees to take the crop at a valuation, to be made under the orders of the Mamlatdar according to the value of the crop at such time, including any installments of the Government assessment which the defendant may have paid for the current year; or

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State of Maharashtra - Subsection

Section 21(1)(a) in The Mamlatdar's Courts Act, 1906