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[Cites 0, Cited by 0] [Section 48(1)] [Section 48] [Entire Act]

State of Maharashtra - Subsection

Section 48(1)(iv) in The Maharashtra Tenancy and Agricultural Lands Act, 1948

(iv)such periodical allowance as the Collector may from time to time fix for the maintenance and other expenses of the holder and of such members of his family as the Collector directs;