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[Cites 0, Cited by 0] [Section 161] [Entire Act]

State of Maharashtra - Subsection

Section 161(3) in Maharashtra Land Revenue Code, 1966

(3)On a request being made by the village panchayat, or where there is no village panchayat, on the application of not less than one-fourth of the adult residents of a village, the Collector may, at any time, modify any entry in the Nistar Patrak after such enquiry as he deems fit.