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[Cites 0, Cited by 0] [Section 328(2)] [Section 328] [Entire Act]

State of Maharashtra - Subsection

Section 328(2)(xxxi) in Maharashtra Land Revenue Code, 1966

(xxxi)under sub-section (1) of Section 87, the rules in accordance with which the division of survey numbers in sub-divisions and the fixing of the assessments of the sub-divisions shall be carried out and revised; and the land records in which the area and assessment of such sub-divisions shall be entered;