Section 3(1A)(b) in The Maharashtra Restoration Of Lands To Scheduled Tribes Act, 1974

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State of Maharashtra - Subsection

Section 3(1A)(b) in The Maharashtra Restoration Of Lands To Scheduled Tribes Act, 1974

(b)such proceedings have been completed by the Collector or by any such authority, but the Collector, within a period of six months from the commencement date, is on an application made by any of the parties to the exchange, or suo motu, satisfied after giving a reasonable opportunity of being heard to both the parties, that there were transfers of lands by way of exchange between the parties within the meaning of the Explanation to sub-section (1), the Collector shall forthwith pass necessary orders to restore the status quo and then hold a fresh inquiry under clause (i) of sub-section (1) in respect of the lands deemed to be exchanged.

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State of Maharashtra - Subsection

Section 3(1A)(b) in The Maharashtra Restoration Of Lands To Scheduled Tribes Act, 1974