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[Cites 0, Cited by 0] [Section 315] [Entire Act]

State of Maharashtra - Subsection

Section 315(4) in Maharashtra Land Revenue Code, 1966

(4)The State Government may, at any time in like manner, cancel such notification or omit any entry from Schedule J and resume to itself such jurisdiction:Provided that, nothing herein shall prevent the State Government after such resumption of jurisdiction from conferring any such jurisdiction on any person, officer or authority.