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State of Maharashtra - Section

Section 184 in Maharashtra Land Revenue Code, 1966

184. Power to arrest by whom to be exercised.

- The State Government may, from time to time, declare by what officers or class of officers, the powers of arrest conferred by Section 183 may be exercised, and also fix the costs of arrest and the amount of subsistence money to be paid by the State Government to any defaulter under detention or imprisonment.