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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Maharashtra - Subsection

Section 17(6) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971

(6)The Collector or the Tahsildar shall make from each grantee an agreement in Form III, and shall cause the grantee to be placed in possession of land granted to him.