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[Cites 0, Cited by 0] [Section 5A] [Entire Act]

State of Maharashtra - Subsection

Section 5A(6) in The Maharashtra Restoration Of Lands To Scheduled Tribes Act, 1974

(6)If sanction is given by the Collector to any transfer under sub-section (5), subsequent transfer of the land shall also be subject to the provisions of subsection (5).