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[Cites 0, Cited by 0] [Section 89(2)] [Section 89] [Entire Act]

State of Maharashtra - Subsection

Section 89(2)(a) in The Maharashtra Irrigation Act, 1976

(a)and the claim is not disputed, or the amount in dispute does not exceed Rs. 100, the Canal Officer duly empowered to enforce the provisions of this section may send to the Collector a certificate under his hand indicating there in the sum which is due to, or claimed by, the Company, Zilla Parishad or Canal Officer, as the case may be, and thereupon, the Collector shall recover the sum due or claimed as arrear of land revenue;