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[Cites 0, Cited by 0] [Section 44(1)] [Section 44] [Entire Act]

State of Maharashtra - Subsection

Section 44(1)(a) in The Mumbai Metropolitan Region Development Authority Act, 1974

(a)and the claim is not disputed, the person duly authorised by the Authority shall send to Collector a certificate under his hand indicating therein the sum which is due to the Authority or is claimed by the Authority, as the case may be and thereupon, the Collector shall recover the sum due or claimed as an arrear of land revenue;