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[Cites 0, Cited by 0] [Section 137(4)] [Section 137] [Entire Act]

State of Maharashtra - Subsection

Section 137(4)(b) in Maharashtra Land Revenue Code, 1966

(b)The decision of the village committee or the committee nominated by the Survey Officer of the rank of District Inspector of Land Records, as the case may be, shall be final and binding on all the parties concerned. The amount of compensation payable by the applicant thereunder shall be recoverable from him as an arrear of land revenue. When such decision is given, the plan prepared by the Survey Officer, so far as it relates to revision of boundaries, shall also become final and the boundaries shall be deemed to be fixed accordingly.