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[Cites 0, Cited by 0] [Section 82(2)] [Section 82] [Entire Act]

State of Maharashtra - Subsection

Section 82(2)(e) in The Maharashtra Tenancy and Agricultural Lands Act, 1948

(e)the fees to be paid for the grant of a certificate and the form of such certificate under sub-section (3) of section 17;
(ee)[ the manner of making record of rights relating to sites and houses hereon under sub-section (1), and the fee to be paid and the form of certificate, under sub-section (6) of section 17B;] [This clause was inserted, by Bombay 13 of 1956, Section 43(4).]