Section 3A(2) in The Maharashtra Merged Territories (Janjira and Bhor) Khoti Tenure Abolition Act, 1953
(2)sub-section (2) of section 7 shall have effect as if for the words, figures and letters "the 31st day of July 1954" the words, figures and letters "the 31st day of July 1964" had been substituted;
