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[Cites 0, Cited by 0] [Section 180A] [Entire Act]

State of Maharashtra - Subsection

Section 180A(a) in Selected Statutes (Statutes framed under the Bombay University Act, 1914)

(a)That the current market value of the property is at least Rs. 10,000/- and is sufficient, in terms of the current market value of such property, to provide for the purpose, if any, for which the transfer is intended to be made;