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[Cites 0, Cited by 0] [Section 144] [Entire Act]

State of Maharashtra - Subsection

Section 144(a) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(a)every sum payable to the State Government as ordinary land revenue except sums payable on account of any of the charges mentioned in the Four Schedule, and except sums payable on account of any charge which may be notified by the State Government in this behalf; and