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[Cites 0, Cited by 0] [Section 2(9b)] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(9b)(a) in The Maharashtra Prevention of Fragmentation and Consolidation of Holdings Act, 1947

(a)[ in the Bombay area of the State of Maharashtra, the Bombay Tenancy and Agricultural Lands Act, 1948;] [Sub-clause (a) was substituted by the Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.]