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[Cites 0, Cited by 0] [Section 5(1A)] [Section 5] [Entire Act]

State of Maharashtra - Subsection

Section 5(1A)(ii) in The Maharashtra Merged Territories and Areas (Jagirs Abolition) Act, 1954

(ii)the whole of such occupancy price is adjustable under sub-section (1B) against the amount of rent, if any, recovered or received from him by the jagirdar or the cadet during the operation of the stay order, or