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[Cites 0, Cited by 0] [Section 165] [Entire Act]

State of Maharashtra - Subsection

Section 165(2) in Maharashtra Land Revenue Code, 1966

(2)The record made in pursuance of sub-section (1) shall be published by the Collector in such manner as he may deem fit and it shall, subject to the decision of a civil court in the suit instituted under sub-section (3), be final and conclusive.