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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Maharashtra - Subsection

Section 7(6) in The Maharashtra Khar Lands Development Act, 1979

(6)In considering the objections, the decision of the Chief Controlling Authority on the question whether or not any land included in the scheme, will be benefited by, or will be protected under, the scheme, shall be conclusive evidence on the question.