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[Cites 0, Cited by 0] [Section 26B(2)] [Section 26B] [Entire Act]

State of Maharashtra - Subsection

Section 26B(2)(d) in Maharashtra Land Improvement Schemes Act, 1942

(d)the owners of lands shall pay to the Company the amount or balance of the amount, as the case may be, which is to be recovered from them as aforesaid, and