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[Cites 0, Cited by 0] [Section 91] [Entire Act]

State of Maharashtra - Subsection

Section 91(2) in Maharashtra Land Revenue Code, 1966

(2)A notice of the intention of the State Government to make the settlement together with proposals based on the said forecast for the determination or revision of land revenue and the term for which the settlement is to be made shall be published for objections in such manner as the State Government may determine.