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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Maharashtra - Subsection

Section 7(4) in Maharashtra Land Revenue Code, 1966

(4)The Collector may appoint to each district as many persons as he thinks fit to be Circle Officers and Circle Inspectors to be in charge of a Circle, and one or more Talathis for a saza, and one or more Kotwals or other village servants for each village or group of villages, as he may deem fit.