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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Maharashtra - Subsection

Section 47(a) in Maharashtra Land Revenue Code, 1966

(a)the State Government from exempting any land or class of lands from the operation of any of the provisions of those Sections, if the State Government is of opinion that it is necessary, in the public interest for the purpose of carrying out any of the objects of this Code to exempt such land or such class of lands; and