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[Cites 0, Cited by 3] [Section 88C] [Entire Act]

State of Maharashtra - Subsection

Section 88C(5) in The Maharashtra Tenancy and Agricultural Lands Act, 1948

(5)The decision of the Mamlatdar under sub-section (3), subject to appeal to the Collector, shall be final.] [These sub-sections were substituted for the original sub-section (2) by Bombay 38 of 1957, Section 32.]