Section 43(1)(ii) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971

[Cites 0, Cited by 0] [Section 43(1)] [Section 43] [Entire Act]

State of Maharashtra - Subsection

Section 43(1)(ii) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971

(ii)that in the opinion of the Collector the holder may suffer monetarily even if the amount of occupancy price and penal assessment is fixed to the extent of the prescribed minima; and

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State of Maharashtra - Subsection

Section 43(1)(ii) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971