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[Cites 0, Cited by 0] [Section 35A] [Entire Act]

State of Maharashtra - Subsection

Section 35A(2) in The Maharashtra Tenancy and Agricultural Lands Act, 1948

(2)The excess land determined under sub-section (1) shall be at the disposal of the Tribunal under section 32P.] [Section 35A was inserted by Maharashtra 9 of 1961, Section 18. ]