Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Maharashtra - Section

Section 69 in Maharashtra Land Revenue Code, 1966

69. Settlement of assessment to be made with holder directly from State Government.

- The settlement of the assessment of each portion of land, or survey number to land revenue, shall be made with the person who is primarily responsible to the State Government for the same.