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[Cites 0, Cited by 0] [Section 5E] [Entire Act]

State of Maharashtra - Subsection

Section 5E(6) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963

(6)The decision of the settlement authority under sub-section (4) and the decision of the Appellate Authority in appeal under sub-section (5), shall have force of the decree of a Civil Court and shall be enforceable as such and the decretal amount shall be recovered as an arrears of land revenue.