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State of Maharashtra - Section

Section 6 in The Maharashtra Tax on Buildings (With Larger Residential Premises) (Re-Enacted) Act, 1979

6. Rights and remedies for recovery of amount under section 5.

- Any person entitled to receive any amount under section 5 shall have for the recovery thereof the same rights and remedies, as if such amount were rent payable to him by the person from whom he is entitled to receive the same.