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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(a) in Maharashtra Keeping and Movement of Cattle In Urban Areas (Control) Act, 1976

(a)"Appellate Authority" means an officer or authority appointed by the State Government by notification in the Official Gazette, as the Appellate Authority for any urban area or part thereof in which this Act has come into force;