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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Maharashtra - Subsection

Section 13(1) in The Maharashtra Land Revenue (Revenue Surveys and Sub-Divisions of Survey Number) Rules, 1969

(1)Land of any of the kinds specified in sub-rule (2) shall be measured and mapped in accordance with rules 3 to 6 (both inclusive) but shall not be classified in accordance with Rules 7 to 10.