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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Maharashtra - Subsection

Section 5(ix) in The Maharashtra Land Revenue (Assessment and Settlement of Land Revenue of Agricultural Lands) Rules, 1970

(ix)Agricultural resources - The Settlement Officer shall obtain information regarding figures of live-stock, agricultural implements and other agricultural resources from the Tahsildar and shall compile it in Form 8.