Section 3(2)(v) in The Maharashtra Land Revenue Circle Officers and Circle Inspectors, (Duties and Functions) Rules, 1970

[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

(v)report to the Tahsildar or, as the case may be, Naib-Tahsildar, the actionable items like melon beds and eksali leases; and

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