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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Maharashtra - Subsection

Section 39(2) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961

(2)An order of the Maharashtra Revenue Tribunal in appeal, [or of the State Government in revision] [These words were inserted by Maharashtra 32 of 1965, Section 3.] shall be executed in the manner provided for the execution of the order of the Collector under sub-section (1).