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[Cites 0, Cited by 0] [Section 44(2)] [Section 44] [Entire Act]

State of Maharashtra - Subsection

Section 44(2)(b) in Maharashtra Land Revenue Code, 1966

(b)may, unless the Collector directs otherwise, return the application if it is not made by the occupant or superior holder or as the case may be, the tenant or if the consent of the tenant, or as the case may be, of the occupant or superior holder has not been obtained, or if it is not in accordance with the form prescribed;