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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(iv) in The Maharashtra Agricultural Pests And Diseases Act, 1947

(iv)direct the carrying out of such preventive or remedial measures including the destruction of any pest, disease or noxious weed or any crops, plants or trees, as the State Government or the Commissioner may deem necessary, in order to eradicate such pest, disease or weed or to prevent its introduction, spread or re-appearance.