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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Maharashtra - Subsection

Section 10(5) in The Hyderabad Court of Wards Act, 1350 F

(5)From the date of the notification in the [Official Gazette] [Substituted by A.O., 1956.] the owner shall be subject to the prohibitions mentioned in section 29 so long as inquiry is proceeding and until the orders of Government are passed thereon.