Section 258(1)(iv) in Maharashtra Land Revenue Code, 1966

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State of Maharashtra - Subsection

Section 258(1)(iv) in Maharashtra Land Revenue Code, 1966

(iv)no order affecting any question of right between private persons shall be reviewed except on an application of a party to the proceedings, and no such application for review of such order shall be entertained unless it is made within ninety days from the passing of the order,

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State of Maharashtra - Subsection

Section 258(1)(iv) in Maharashtra Land Revenue Code, 1966