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[Cites 0, Cited by 0] [Section 1] [Entire Act]

State of Maharashtra - Subsection

Section 1(2) in The Maharashtra Tenancy and Agricultural Lands Act, 1948

(2)It extends to the [Bombay area of the State of Maharashtra] [These words were substituted for the words 'Pre-Reorganisation State of Bombay excluding the transferred territories' by the Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.].