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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Maharashtra - Subsection

Section 61(a) in Nagpur Improvement Trust Act, 1936

(a)the Tribunal shall except for the purposes of section [54] [Substituted for '57' by Central Provinces and Berar Act XVII of 1940, section 3.] of that Act, be deemed to be the Court, and the President of the Tribunal shall be deemed to be the Judge thereunder;