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[Cites 0, Cited by 0] [Section 258(1)] [Section 258] [Entire Act]

State of Maharashtra - Subsection

Section 258(1)(i) in Maharashtra Land Revenue Code, 1966

(i)if the Collector or Settlement Officer thinks it necessary to review any order which he has not himself passed, on the ground other than that of clerical mistake, he shall first obtain the sanction of the Commissioner or the Settlement Commissioner, as the case may be, and if an officer subordinate to a Collector or Settlement Officer proposes to review any order on the ground other than that of clerical mistake, whether such order is passed by himself or his predecessor, he shall first obtain the sanction of the authority to whom he is immediately subordinate;