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[Cites 0, Cited by 0] [Section 3(4)] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(4)(c) in The Maharashtra Khar Lands Development Act, 1979

(c)to levy and collect a cess on all lands developed under the schemes, which are completed either by the State Government or by the former Board and which are taken over by the State Government, from the date to be notified by the State Government for each scheme separately;