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[Cites 0, Cited by 0] [Section 82(2)] [Section 82] [Entire Act]

State of Maharashtra - Subsection

Section 82(2)(pb) in The Maharashtra Tenancy and Agricultural Lands Act, 1948

(pb)[ the period within which and the form in which an application under section 88C shall be made and the form of certificate to be issued under that section] [This clause was inserted by Bombay 38 of 1957, Section 27(4).];