Section 331(1)(iii) in Maharashtra Land Revenue Code, 1966

[Cites 0, Cited by 0] [Section 331(1)] [Section 331] [Entire Act]

State of Maharashtra - Subsection

Section 331(1)(iii) in Maharashtra Land Revenue Code, 1966

(iii)on the introduction of a settlement under Chapters V or VI in any such village or share, the holder or, holders of such village or share shall, in proportion to his share in the rent or revenue of the village or share, be liable to pay -

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State of Maharashtra - Subsection

Section 331(1)(iii) in Maharashtra Land Revenue Code, 1966