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[Cites 0, Cited by 0] [Section 26(3)] [Section 26] [Entire Act]

State of Maharashtra - Subsection

Section 26(3)(ii) in The Maharashtra (Vidarbha Region) Agricultural Debtors Relief Act, 1969

(ii)If the Court, in receipt of such application, is satisfied that the debtor has made default in the payment of the instalment, the Court shall transfer the award for execution to the Collector; and thereupon, the Collector shall recover the amount of the instalment from the debtor as arrears of land revenue: