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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Maharashtra - Subsection

Section 11(2) in The Maharashtra Land Revenue (Assessment and Settlement of Land Revenue of Agricultural Lands) Rules, 1970

(2)On receipt of such application and on the applicant depositing the amount prescribed in sub-rule (1), the State Government shall direct that the settlement report together with the application shall be sent to the Maharashtra Revenue Tribunal for enquiry.