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[Cites 0, Cited by 0] [Section 179(3)] [Section 179] [Entire Act]

State of Maharashtra - Subsection

Section 179(3)(a) in The Maharashtra Village Panchayats Act, 1959

(a)for recovering any such money to direct that such money be recovered as an arrears of land revenue and on such direction being given, such money shall be recoverable as an arrear of land revenue from such person: