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State of Maharashtra - Section

Section 66 in Nagpur Improvement Trust Act, 1936

66. Power to make rules for Tribunal.

(1)The [State] [Substituted for 'provincial' by A.O., 1950.] Government may make rules, not repugnant to the Code of Civil Procedure, 1908, for the conduct of business by Tribunal established under this Act.
(2)All such rules shall be subject to the condition of previous publication.