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[Cites 0, Cited by 0] [Section 32(2)] [Section 32] [Entire Act]

State of Maharashtra - Subsection

Section 32(2)(a) in The Maharashtra Agricultural Debtors Relief Act, 1947

(a)debts due to Government, which are charged on the immovable property belonging to the debtor or which are recoverable as the current year's land revenue.