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[Cites 0, Cited by 1] [Section 3(1)] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(1)(a) in The Salsette Estates (Land Revenue Exemption Abolition) Act, 1951

(a)all lands in any estate are and shall be liable to the payment of land revenue to the State Government in accordance with the provisions of the Code and the rules made thereunder;