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[Cites 0, Cited by 0] [Section 161] [Entire Act]

State of Maharashtra - Subsection

Section 161(2) in Maharashtra Land Revenue Code, 1966

(2)A draft of the Nistar Patrak shall be published in the village and after ascertaining the wishes of the residents of the village in the manner determined by the Collector, it shall be finalised by the Collector.