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[Cites 0, Cited by 0] [Section 5A] [Entire Act]

State of Maharashtra - Subsection

Section 5A(2) in The Hyderabad (Abolition of Cash Grants) Act, 1952

(2)If any grantee is aggrieved by an order made by the Collector under clause (b) of sub-section (I), such person may appeal to the Maharashtra Revenue Tribunal and the foregoing provisions relating to appeals to the said Tribunal shall, so far as may be, apply to such appeal.]