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[Cites 0, Cited by 1] [Section 23] [Entire Act]

State of Maharashtra - Subsection

Section 23(2) in The Maharashtra Tenancy and Agricultural Lands Act, 1948

(2)The persons from whom the costs are recovered under sub-section (1) shall be entitled to recover the same or any part thereof from any person who under an agreement, usage or custom is wholly or partially liable to construct, maintain or repair the bunds.