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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Maharashtra - Subsection

Section 9(c) in Rules Framed under the Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950

(c)where the amount is placed in Revenue Deposits, the Deputy Commissioner shall give notice to the payee of such deposits specifying the treasury in which the deposit has been made.