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[Cites 0, Cited by 0] [Section 221(1)] [Section 221] [Entire Act]

State of Maharashtra - Subsection

Section 221(1)(a) in Maharashtra Land Revenue Code, 1966

(a)All sums due on account of land revenue, rent, quit-rents, nazranas, succession duties, transfer duties and forfeitures, cesses, profits from land, emoluments, fees, charges, fines, penalties, water rates, royalty, costs, payable or leviable under this Code or any enactment for the time being in force relating to land revenue;