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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Maharashtra - Subsection

Section 8(2) in The Maharashtra Land Revenue (Assessment and Settlement of Land Revenue of Agricultural Lands) Rules, 1970

(2)The Settlement Officer shall send three copies of the report submitted by him to the Collector under sub-section (5) of Section 96 to the Settlement Commissioner who shall arrange for its translation in Marathi and have it printed.