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[Cites 0, Cited by 0] [Section 36(3C)] [Section 36] [Entire Act]

State of Maharashtra - Subsection

Section 36(3C)(ii) in Maharashtra Land Revenue Code, 1966

(ii)if the total value of encumbrances on the and exceeds the amount determined under sub-section (3B), the amount shall be distributed amongst the holders of encumbrances in the order of priority: