Section 5(1)(b) in The Maharashtra Land Revenue Restoration of Occupancy (Unauthorisedly Transferred by Occupants Belonging to Scheduled Tribes) Rules, 1969

[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

(b)on persons to whom the transferor may appear to be indebted for any dues which form a charge on the occupancy.

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