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[Cites 0, Cited by 0] [Section 37(2)] [Section 37] [Entire Act]

State of Maharashtra - Subsection

Section 37(2)(j) in The Maharashtra Prevention of Fragmentation and Consolidation of Holdings Act, 1947

(j)the manner in which right of holding may be allotted under [sub-section (6)] [This was substituted for the word, brackets and figure 'sub-section (4)' by Maharashtra 19 of 1966, Section 17(a)(iv).] of section 21;