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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Maharashtra - Subsection

Section 8(1) in The Maharashtra Land Revenue (Assessment and Settlement of Land Revenue of Agricultural Lands) Rules, 1970

(1)The Settlement Officer shall incorporate the information collected by him in regard to the matters specified in Rule 5 in his settlement report. The report shall contain the reasons for his proposals and a statement in Form 12 showing the effect of his proposals as compared to that of the settlement then in force.