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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Maharashtra - Subsection

Section 26(a) in The Maharashtra Miscellaneous Alienations (in Hyderabad Enclaves) Abolition Act, 1965

(a)all amounts of arrears of land revenue, cesses or dues in respect of any alienated land, which are certified by the Collector to have had become due for payment by such persons on or before the appointed day, and