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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Maharashtra - Subsection

Section 4(3) in The Maharashtra Khar Lands Development Act, 1979

(3)The State Government may, by general or special order, define the area of the respective jurisdiction of the officers appointed under sub-section (1) and specify the duties and the powers of the Khar Lands Development Officers to be performed and exercised by different classes of such officers, within their respective jurisdiction.