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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Maharashtra - Subsection

Section 63(1B) in The Maharashtra Tenancy and Agricultural Lands Act, 1948

(1B)Where permission is granted to any transfer of land under sub-section (1) any subsequent transfer of such land shall also be subject to the provisions of sub­section (1)] [ Sub-sections (1A) and (1B) were inserted by Maharashtra 8 of 1963, Section 5.].