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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Maharashtra - Subsection

Section 12(2) in Maharashtra Land Improvement Schemes Act, 1942

(2)[ The amount shall be paid within such time as may be specified by the [State] [This sub-section was substituted for the original by Bombay 73 of 1948, section 7(b).] Government] [or the Company] [These words were inserted by Maharashtra 18 of 1973, section 9.].