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[Cites 0, Cited by 0] [Section 82(2)] [Section 82] [Entire Act]

State of Maharashtra - Subsection

Section 82(2)(g) in The Maharashtra Tenancy and Agricultural Lands Act, 1948

(g)[ the manner of apportionment of rent under section 31D; [These clauses were inserted, by Bombay 13 of 1956, Section 43(5).]
(ga)the rules subject to which a tenant shall be entitled to choose the area and location under section 32C];
(gaa)[ the manner of giving intimation under sub-section (1A) of section 32F and sub-section (1A) of section 32O] [This clause was inserted by Bombay 38 of 1957, Section 37(1).];
(gb)the form of public notice under sub-section (1), and the manner of recording statement under sub-section (2), of section 32G;
(gc)the form of certificate to be issued under sub-section (1) of section 32M;
(gd)the manner of referring a question for decision under sub-section (3) of section 32Q;