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[Cites 0, Cited by 0] [Section 192] [Entire Act]

State of Maharashtra - Subsection

Section 192(3) in Maharashtra Land Revenue Code, 1966

(3)A copy of the proclamation issued under this Section where it relates to the sale of any holding shall be sent to the Co-operative Bank or the Land Development Bank or both operating within the area in which the holding is situate.