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[Cites 0, Cited by 0] [Section 328(2)] [Section 328] [Entire Act]

State of Maharashtra - Subsection

Section 328(2)(xli) in Maharashtra Land Revenue Code, 1966

(xli)under Section 128, the manner in which and the maps and registers in which, the results of the operations conducted under Section 126 shall be recorded; and the proportion of contribution to be made by a village panchayat to the cost of preparing such maps;