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[Cites 0, Cited by 1] [Section 4(3)] [Section 4] [Entire Act]

State of Maharashtra - Subsection

Section 4(3)(b) in The Maharashtra Paragana and Kulkarni Watans (Abolition) Act, 1950

(b)which has been validly alienated with the sanction of the State Government under section 5 of the Watan Act.