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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Maharashtra - Subsection

Section 32(2) in The Maharashtra Prevention of Fragmentation and Consolidation of Holdings Act, 1947

(2)Within one month of the date of publication of the draft variation any person affected thereby may communicate in writing any objection to such variation to the [Settlement Commissioner] [These words were substituted for the words 'State Government through the Settlement Commissioner' by Maharashtra 19 of 1966, Section 14(b).].