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[Cites 0, Cited by 2] [Section 28] [Entire Act]

State of Maharashtra - Subsection

Section 28(4) in Maharashtra Court-fees Act.

(4)If within thirty days from the date of receipt of the copy of the Collector’s report served on him under sub-section (3), the petitioner does not file in court his objections to the Collector’s valuation, the Court shall make an order amending the petitioner’s valuation, in accordance with the report of the Collector.