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[Cites 0, Cited by 0] [Section 67(2)] [Section 67] [Entire Act]

State of Maharashtra - Subsection

Section 67(2)(a) in The Maharashtra Tenancy and Agricultural Lands Act, 1948

(a)at least one shall be a person who is holding or has held a judicial office not lower in rank than that of a civil judge under the Bombay Civil Courts Act, 1869, or who is qualified to practise as a lawyer in the [State of Maharashtra] [These words were substituted for the words 'State of Bombay' by the Maharashtra Adaptation Laws (State and Concurrent Subjects) Order, 1960.], and