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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Maharashtra - Subsection

Section 17(2) in Madhya Pradesh Bhudan Yagna Act, 1953

(2)The Board shall, if it considers the gift acceptable, forward the [declaration] [Substituted for the word 'application, by Madhya Pradesh Act 21 of 1954, Section 10(ii).] to the Revenue Officer having jurisdictions in the tahsil or taluka where the land is situate.