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[Cites 0, Cited by 0] [Section 45A(1)] [Section 45A] [Entire Act]

State of Maharashtra - Subsection

Section 45A(1)(a) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961

(a)call for the record of any inquiry or proceedings under [section 25 (except in cases where an appeal has been filed), or as the case may be, section 27] for the purpose of satisfying himself as to the legality or propriety of any inquiry or proceedings (or any part thereof), and