Section 26(2)(a) in The Maharashtra Prevention of Fragmentation and Consolidation of Holdings Act, 1947

[Cites 0, Cited by 0] [Section 26(2)] [Section 26] [Entire Act]

State of Maharashtra - Subsection

Section 26(2)(a) in The Maharashtra Prevention of Fragmentation and Consolidation of Holdings Act, 1947

(a)all applications and proceedings including execution proceedings pending before any revenue officer under Chapter IX of the Bombay Land Revenue Code, 1879, [or under Chapter X of the Madhya Pradesh Land Revenue Code, 1954, or as the case may be, under Chapter VIII of the Hyderabad Land Revenue Act, 1317 Fasli] [This portion was insertedby Maharashtra 19 of 1966, Section 3(1).], the Mamlatdars' Courts Act, 1906, and the [relevant tenancy law] [These words were substituted for the words ind figures 'Bombay Tenancy Act, 1939' by Bombay 61 of 1958.], in respect of any holding or land [for which a notice under section 15A has been given.] [This portion was substituted for the words and figures 'for the consolidation of which a notification has been issued under section 15' by Maharashtra 19 of 1966, Section 8.] shall be transferred to the Consolidation Officer; and

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State of Maharashtra - Subsection

Section 26(2)(a) in The Maharashtra Prevention of Fragmentation and Consolidation of Holdings Act, 1947