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[Cites 0, Cited by 0] [Section 331(1)] [Section 331] [Entire Act]

State of Maharashtra - Subsection

Section 331(1)(i) in Maharashtra Land Revenue Code, 1966

(i)subject to the provisions of any covenant or agreement entered into by the State Government with the holder or holders of any such village or share, the costs of any survey directed under Section 79 or a fresh survey directed under Section 83 and of any settlement carried out under the said Chapters in any such village or share shall be payable by the holder or holders in proportion to their shares in the rent or revenue of the village or share;