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[Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act]

State of Maharashtra - Subsection

Section 23(2)(i) in The Maharashtra (Vidarbha Region) Agricultural Debtors Relief Act, 1969

(i)the amount of the secured debts [scaled down] [These words were Inserted by Maharashtra 7 of 1970, Section 5(a).] shall be charged on the properties on which they may have been secured;