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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Maharashtra - Subsection

Section 8(2) in The Cotton Ginning and Pressing Factories (Maharashtra Provision for Uniform Application and Amendment) Act, 1961

(2)A tenant desirous of exercising the right conferred on him under subsection (1) shall give intimation thereof to the landlord and the Mamlatdar in the prescribed manner within the period specified in that sub-section.