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[Cites 0, Cited by 0] [Section 331(1)] [Section 331] [Entire Act]

State of Maharashtra - Subsection

Section 331(1)(v) in Maharashtra Land Revenue Code, 1966

(v)the total amount payable under clauses (i) and (iii) in respect of the holding in any such village or share shall be recoverable from the holder of such village or share entered in the record of rights;