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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Maharashtra - Subsection

Section 4(4C) in The Indian Forest (Maharashtra Unification and Amendment) Act, 1960

(4C)'Revenue Officer' means a Revenue Officer as defined in the Bombay Land Revenue Code, 1879, or where that Code is not in force, as defined in a law corresponding to that Code;".