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[Cites 0, Cited by 0] [Section 328(2)] [Section 328] [Entire Act]

State of Maharashtra - Subsection

Section 328(2)(xxxvi) in Maharashtra Land Revenue Code, 1966

(xxxvi)under Section 99, the amount of costs to be deposited, the manner in which an inquiry shall be made by [the Tribunal] [These words were substituted for the words 'the Divisional Commissioner' by Malt Land Revenue Code (Second Amendment) Act, 2007, Maharashtra 23 of 2002, section 11.]; and the rules for the refund of the costs;