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[Cites 0, Cited by 0] [Section 82] [Entire Act]

State of Maharashtra - Subsection

Section 82(1) in The Maharashtra Tenancy and Agricultural Lands Act, 1948

(1)The [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may make rules, for carrying out the purposes of this Act.