Section 13A(2)(a) in Maharashtra Land Improvement Schemes Act, 1942

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State of Maharashtra - Subsection

Section 13A(2)(a) in Maharashtra Land Improvement Schemes Act, 1942

(a)the final statement specifying therein

(i)the work carried out;

(ii)the total cost of the whole work;

(iii)the balance after deducting from the total cost the interim amount set out in the interim statement [including the rate of interest and the amount to be recovered at such rate and any matter incidental thereto;] [This portion was added by Maharashtra 18 of 1973, section 11.]

(iv)in relation to such balance, the balance amount to be recovered from the owners as cost or part cost;

(v)the period within which such amount is to be recovered;

(vi)the names of persons from whom such amount is recoverable;

(vii)the general rate per acre or per rupee of assessment, per annum at which the amount specified under clause (iv) should be recovered;

(viii)if in the case of any survey number or sub-division of a survey number the amount recoverable from the owner thereof is to be recovered at a rate other than general rate, such rate and a list of all such survey numbers or sub-divisions;

(ix)the work which, in his opinion, shall be maintained and repaired individually or jointly and the names of such persons;

(x)such other particulars as may be prescribed; (b) a map showing the work carried out in the village.

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State of Maharashtra - Subsection

Section 13A(2)(a) in Maharashtra Land Improvement Schemes Act, 1942