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[Cites 0, Cited by 0] [Section 9A] [Entire Act]

State of Maharashtra - Subsection

Section 9A(2) in The Maharashtra Tenancy and Agricultural Lands Act, 1948

(2)If there is a dispute regarding the class to which any land belongs, either of the parties to the dispute, may apply to the Mamlatdar who shall after making an inquiry, decide the dispute.