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[Cites 0, Cited by 0] [Section 56(2)] [Section 56] [Entire Act]

State of Maharashtra - Subsection

Section 56(2)(b) in The Maharashtra Agricultural Debtors Relief Act, 1947

(b)all awards made, confirmed or modified under the repealed Act shall be deemed to have been made, confirmed or modified under this Act as if this Act was in force at the date when the said awards were made, confirmed or modified, as the case may be;