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[Cites 0, Cited by 0] [Section 9(1A)] [Section 9] [Entire Act]

State of Maharashtra - Subsection

Section 9(1A)(a) in Maharashtra Land Requisition Act, 1948

(a)any land requisitioned or continued to be subject to requisition under this Act before the commencement of the Bombay Land Requisition (Amendment) Act, 1973, on or before the expiry of a period of [twenty-one years] [These words were substituted for the words 'nineteen years' by Maharashtra 14 of 1993, section 2.] from such commencement;