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[Cites 0, Cited by 0] [Section 285] [Entire Act]

State of Maharashtra - Subsection

Section 285(4) in Maharashtra Land Revenue Code, 1966

(4)Any person who has paid the survey fee assessed on any land under this Section shall be entitled to receive free of charge a certified extract from the map and a certified extract from the register prepared under Section 282, so far as they relate to such land.