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[Cites 0, Cited by 0] [Section 24(2)] [Section 24] [Entire Act]

State of Maharashtra - Subsection

Section 24(2)(iiia) in Maharashtra Land Improvement Schemes Act, 1942

(iiia)the manner in which the rights and liabilities shown in the statements prepared under section 13 and 13A shall be entered in the record of rights or village record and in the village accounts;]