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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Maharashtra - Subsection

Section 14(3) in Maharashtra Land Revenue Code, 1966

(3)The Talathi shall be responsible for the collection of land revenue and all amounts recoverable as arrears of land revenue and for the maintenance of the record of rights and shall perform all such duties and functions as are hereinafter provided by this Code or any law for the time being in force or by order of the State Government.