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State of Maharashtra - Section

Section 3 in The Maharashtra Land Revenue (Assessment and Settlement of Land Revenue of Agricultural Lands) Rules, 1970

3. Formation of Zones.

- For purposes of settlement of land revenue of agricultural land in any part of the State, the Settlement Commissioner shall divide the land in respect of which the settlement is directed to be made under Section 92 into zones, in accordance with the provisions of clause (h) of Section 90.