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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Maharashtra - Subsection

Section 47(2) in The Maharashtra Tenancy and Agricultural Lands Act, 1948

(2)For the purposes of recovering such rents and profits the Manager shall have in addition to any powers possessed by the holder, all the powers possessed by the Collector under the law for the time being in force for securing and recovering land revenue due to Government.