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[Cites 0, Cited by 0] [Section 296] [Entire Act]

State of Maharashtra - Subsection

Section 296(1) in Maharashtra Land Revenue Code, 1966

(1)Whenever the title to any land, house or other immovable property, subject to the payment of land revenue to the State Government, is transferred or assigned, the person transferring or assigning the same and the person to whom the same is transferred or assigned, shall respectively cause notice of such transfer or assignment to be given to the Collector.