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[Cites 0, Cited by 0] [Section 45A] [Entire Act]

State of Maharashtra - Subsection

Section 45A(3) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961

(3)Where any order is passed by the Collector under sub-section (2), the same may, in the manner and subject to the conditions laid down in sub-section (1), be revised by the Commissioner.]