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[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of Maharashtra - Subsection

Section 20(2)(i) in The Bombay City (Inami and Special Tenures) Abolition and Maharashtra Land Revenue Code (Amendment) Act, 1969

(i)the validity of assessment for land revenue fixed by the Collector before the appointed day under section 262 of the Code or saved under section 307 thereof in respect of any lands in the City during the period of guarantee given or settlement made in respect of such lands;