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[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

State of Maharashtra - Subsection

Section 4(3)(g) in The Maharashtra Revenue Jurisdiction Act, 1876

(g)claims regarding boundaries fixed under [Bombay Act No. I of 1865,] [Bombay 4 of 1968, Bombay 1 of 1865 (expect as 37 and 38) and Bombay Reg. 17 of 1827 are repealed by the Bombay Land Revenue Code,1879 (Bombay V of 1879), in areas in which the latter Act is in force Sections 37 and 38 of Bombay 1 of 1865 are repealed so far as they apply to any village in the Ratnagiri or the Kolaba District to which the Khoti Settlement Act, 1880 (Bombay 1 of 1880), extends or is extended.] or any other law for the time being in force, or to set aside any order passed by a competent officer under any such law with regard to boundary-marks: