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[Cites 0, Cited by 0] [Section 38(1)] [Section 38] [Entire Act]

State of Maharashtra - Subsection

Section 38(1)(b) in The Maharashtra Metropolitan Region Development Authority Act, 2016

(b)and the claim is disputed, it shall be referred to the Collector or such other officer as may be authorized by him which shall, after making such inquiry as it thinks fit, and after giving to the person by whom the sum is alleged to be payable a reasonable opportunity of being heard, decide the question; and the decision thereon shall be final and shall not be called in question in any Court or before any other authority. Thereupon, the Collector shall recover the sum determined to be due as an arrear of land revenue.