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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Maharashtra - Subsection

Section 11(2) in The Maharashtra Land Revenue (Revenue Surveys and Sub-Divisions of Survey Number) Rules, 1969

(2)Any sub-division may be amalgamated without prior sanction of the Superintendent with any co-terminous sub-division of the same survey number held by the same holder upon the same tenure.