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[Cites 0, Cited by 2] [Section 7] [Entire Act]

State of Maharashtra - Subsection

Section 7(2) in Maharashtra Settlement of Arrears in Disputes Act, 2016

(2)The designated authority shall, on receipt of application alongwith proof of withdrawal of appeal, payment of requisite amount, and being satisfied that all conditions for waiver are fullfilled, pass an order for each application for settlement of arrears in dispute.