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[Cites 0, Cited by 0] [Section 161] [Entire Act]

State of Maharashtra - Subsection

Section 161(1) in Maharashtra Land Revenue Code, 1966

(1)The Collector shall consistently with the provisions of this Code and the rules made thereunder; prepare a Nistar Patrak embodying a scheme of management of all unoccupied land in a village and all matters incidental thereto, and more particularly the matters specified in Section 162.