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[Cites 0, Cited by 0] [Section 14(7)] [Section 14] [Entire Act]

State of Maharashtra - Subsection

Section 14(7)(a) in Maharashtra Fire Prevention and Life Safety Measures Act, 2006

(a)The fee, together with interest, if any, payable in respect of any building shall, subject to the provisions of sub-section (8), be the first charge on such building and the land appurtenant thereto, subject to the prior payment of land revenue, if any, due to the Government thereon.