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[Cites 0, Cited by 0] [Section 1] [Entire Act]

State of Maharashtra - Subsection

Section 1(3) in Maharashtra Khoti Abolition Act, 1950

(3)It shall come into force on such date as the [State Government] [These words were substituted for the words 'Provincial of Bombay' by Bombay 18 of 1950, Section 2(i).] may by notification in the Official Gazette, specify.