Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Maharashtra Land Revenue Code (Third Amendment) Act, 2007 14 of 2007 [06 August 2007] CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 110 Of Mah. Xli Of 1966 Maharashtra Land Revenue Code (Third Amendment) Act, 2007 14 of 2007 [06 August 2007] PREAMBLE An Act further to amend the Maharashtra Land Revenue Code, 1966. WHEREAS it is expedient further to amend the Maharashtra Land Revenue Code, 1966, for the purposes hereinafter appearing; it is hereby enacted in the fifty-eighth Year of the Republic of India as follows:- 1. Short Title And Commencement :- (1) This Act may be called the Maharashtra Land Revenue Code (Third Amendment) Act, 2007. (2) It shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint 2. Amendment Of Section 110 Of Mah. Xli Of 1966 :- I n section 110 of the Maharashtra Land Revenue Code, 1966, in sub-section (2)- (a) for the words "not exceeding two paise" the words "not exceeding ten paise" shall be substituted; ( b ) for the words "not exceeding one paisa" the words "not exceeding five paise" shall be substituted.