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

State of Maharashtra - Subsection

Section 17(9) in Madhya Pradesh Bhudan Yagna Act, 1953

(9)The order made under sub-section (7) shall be got registered under the xvl of Indian Registration Act, 1908, by the Revenue Officer in such manner as may be prescribed and it shall then take effect from the date of the order, as if it were a deed of gift.