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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Maharashtra - Subsection

Section 7(b) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Grant of Surplus Lands Taken over from Industrial Undertakings Order, 1970

(b)The Corporation shall pay all existing and future land revenue assessments, taxes, cesses and outgoings of every description payable by an occupant under the Code in respect of the Corporation lands or the crops grown thereon.