Section 210(1)(b) in Maharashtra Land Revenue Code, 1966

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State of Maharashtra - Subsection

Section 210(1)(b) in Maharashtra Land Revenue Code, 1966

(b)for payment on account of the arrear, the amounts specified in the proclamation of sale as that for the recovery of which the sale was ordered, less any amount which may have been paid since the date of sale on that account; and

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State of Maharashtra - Subsection

Section 210(1)(b) in Maharashtra Land Revenue Code, 1966