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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Maharashtra - Subsection

Section 4(5) in The Maharashtra Shilotri Rights (Kolaba) Abolition Act, 1955

(5)If the amount of commuted value determined under sub-section (4) is not paid to the shilotridar within the prescribed period, it shall be recoverable as an arrear of land revenue. The amount so recovered shall be paid to the shilotridar.