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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Maharashtra - Subsection

Section 26(4) in The Maharashtra Khar Lands Development Act, 1979

(4)Subject to any rules made in this behalf, in respect of every scheme, the Khar Lands Development Officer shall prepare a list of persons who are willing to be included, or who on account of their profession, calling or employment, should be included, in the list for being called for duty under sub-section (1).