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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Maharashtra - Subsection

Section 11(5) in The Maharashtra Land Revenue (Assessment and Settlement of Land Revenue of Agricultural Lands) Rules, 1970

(5)On the date fixed for holding an enquiry or on such date to which the enquiry may, from time to time, be adjourned, the Maharashtra Revenue Tribunal shall hear the applicant and the officer representing the State Government, and may make such further enquiry as it thinks fit.