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[Cites 0, Cited by 0] [Section 101] [Entire Act]

State of Maharashtra - Subsection

Section 101(2) in Maharashtra Land Revenue Code, 1966

(2)The State Government may at any time during the term of the settlement, after publishing a notice in Marathi in the village concerned and after the expiry of a period of six months from the date of the publication of such notice, withdraw any exemption granted by it under sub-section (1) and direct that such land shall be assessed for such advantage.