Section 8A in The Maharashtra Prevention of Fragmentation and Consolidation of Holdings Act, 1947
8A. [ Sections 7 and 8 not to apply to transfer for public purpose. [Section 8A was inserted by Bombay 69 of 1953, Section 4.]
- Nothing in sections 7, [8 and 8AA] shall apply to a transfer of any land for such public purpose as may be specified in this behalf by the State Government by notification in the Official Gazette.]
