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[Cites 0, Cited by 0] [Section 24(2)] [Section 24] [Entire Act]

State of Maharashtra - Subsection

Section 24(2)(i) in Maharashtra Land Improvement Schemes Act, 1942

(i)[ the matters to be prescribed under clause (ix) of section (1) and clause (v) of sub-section (2) of section 4; [Clauses (i) to (iv) were substituted for the original clauses (i) to (viii) by Bombay 7 of 1945, section 19 read with Bombay 29 of 1948, section 2.]