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

State of Maharashtra - Subsection

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

(xxx)under Section 85, the rules in accordance with which the Collector may divide the holding and apportion assessment thereof; [* * * *] [These words 'and the limits of area or land revenue below which partition may be rejected' were deleted by Maharashtra 4 of 1970, section 6.]