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State of Maharashtra - Section

Section 23 in The Hyderabad (Abolition of Jagirs) Regulation, 1358 Fasli

23. Repugnant existing laws.

- This Regulation shall have effect notwithstanding anything contained in any existing law, and where an existing law is repugnant to the provisions of this Regulation, it shall, to the extent of the repugnancy, cease to have effect.