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[Cites 0, Cited by 0] [Section 38(1)] [Section 38] [Entire Act]

State of Maharashtra - Subsection

Section 38(1)(a) in The Maharashtra Metropolitan Region Development Authority Act, 2016

(a)and the claim is not disputed, the person duly authorised by the Authority shall send to the Collector a certificate under his hand indicating therein the sum which is due to the Authority or is claimed by the Authority, as the case may be; and thereupon, the Collector shall recover the sum due or claimed as an arrear of land revenue ;