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[Cites 0, Cited by 0] [Section 5(1A)] [Section 5] [Entire Act]

State of Maharashtra - Subsection

Section 5(1A)(iii) in The Maharashtra Merged Territories and Areas (Jagirs Abolition) Act, 1954

(iii)he pays such occupancy price or the balance thereof remaining unpaid after the adjustment as provided in sub-section (1B), within a period of three months -