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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Maharashtra - Subsection

Section 47(4) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961

(4)If any question arises as to whether there is breach of any condition imposed in any case under sub-section (2), the State Government shall decide the same after giving an opportunity to the party interested of being heard, and the decision of the State Government shall be final.