Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 151] [Entire Act]

State of Maharashtra - Subsection

Section 151(4) in Maharashtra Land Revenue Code, 1966

(4)The booklet shall also contain information regarding the payment of land revenue in respect of land and other Government dues by the holder or, as the case may be, the tenant and also information as respects the cultivation of his land and the area of crops sown in it as shown in the village accounts and such other matters as may be prescribed.