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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Maharashtra - Subsection

Section 7(3) in Maharashtra Settlement of Arrears in Disputes Act, 2016

(3)Notwithstanding anything contained in the relevant Act, the applicant shall be discharged from his liability to make payment of the amount of such arrears in dispute under the relevant Act for which the order of settlement has been passed.