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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Maharashtra - Subsection

Section 11(7) in The Maharashtra Land Revenue (Assessment and Settlement of Land Revenue of Agricultural Lands) Rules, 1970

(7)When more than one application has been received in respect of a settlement report pertaining to the same zone, group or village, the Maharashtra Revenue Tribunal may, in its discretion hold a joint enquiry in the matter.