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[Cites 0, Cited by 0] [Section 282] [Entire Act]

State of Maharashtra - Subsection

Section 282(2) in Maharashtra Land Revenue Code, 1966

(2)To every piece of land separately shown on the map and entered in the register an indicative number shall be assigned, and the name of the person appearing to be the holder thereof at the time of the survey shall be entered in the register.