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[Cites 0, Cited by 0] [Section 15(3)] [Section 15] [Entire Act]

State of Maharashtra - Subsection

Section 15(3)(a) in The Maharashtra Land Revenue (Boundaries Boundary Marks) Rules, 1969

(a)The village committee to be constituted under sub-section (i) of clause (a) of sub-section (4) of Section 137 shall consist of, if the number of persons who suffer loss of land on account of the revision of boundary under sub-section (2) of Section 137 including the applicant (hereinafter referred to as "the persons interested"). -
(i)does not exceed ten, three members;
(ii)exceeds ten but does not exceed twenty, five members ;
(iii)in any other case, seven members.