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[Cites 0, Cited by 0] [Section 210] [Entire Act]

State of Maharashtra - Subsection

Section 210(2) in Maharashtra Land Revenue Code, 1966

(2)If such deposit is made within thirty days [or, as the case may be, one hundred and eighty days] [These words were inserted, by Maharashtra 35 of 1974, section 8(2).] from the date of sale, the Collector shall pass an order setting aside the sale.