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[Cites 0, Cited by 0] [Section 87(1)] [Section 87] [Entire Act]

State of Maharashtra - Subsection

Section 87(1)(b) in Maharashtra Land Revenue Code, 1966

(b)the division of survey numbers into sub-divisions and the fixing of the assessment of the sub-divisions shall be carried out and from time to time revised in accordance with the rules made by the State Government in this behalf: