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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(2) in The Hyderabad (Abolition of Jagirs) Regulation, 1358 Fasli

(2)Any power conferred or duty imposed by this Regulation on the Jagir Administrators may, save as otherwise provided in rules made thereunder, be exercised or discharged by an Assistant Jagir Administrator appointed under sub-section (1).