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[Cites 0, Cited by 0] [Section 328(2)] [Section 328] [Entire Act]

State of Maharashtra - Subsection

Section 328(2)(xxiii) in Maharashtra Land Revenue Code, 1966

(xxiii)under Section 66, the rules subject to which a holder of land shall be entitled to decrease of assessment including the rules subject to which the holder is liable for payment of land revenue on reappearance of the land lost by diluvion;