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[Cites 0, Cited by 0] [Section 221(1)] [Section 221] [Entire Act]

State of Maharashtra - Subsection

Section 221(1)(c) in Maharashtra Land Revenue Code, 1966

(c)all sums declared by this Code or any law for the time being in force or by any agreement or contract with the Government to be leviable as an assessment or as a revenue demand, or as an arrear of land revenue, shall be levied under the foregoing provisions of this Chapter and all the provisions of this Chapter shall, so far as may be, applicable thereto.