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[Cites 0, Cited by 0] [Section 258] [Entire Act]

State of Maharashtra - Subsection

Section 258(3) in Maharashtra Land Revenue Code, 1966

(3)For the purposes of this Section the Collector shall be deemed to be the successor in office of any revenue or survey officer who has left the district or who has ceased to exercise powers as a revenue or survey officer and to whom there is no successor in the district.