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[Cites 0, Cited by 0] [Section 37(2)] [Section 37] [Entire Act]

State of Maharashtra - Subsection

Section 37(2)(f) in The Maharashtra Prevention of Fragmentation and Consolidation of Holdings Act, 1947

(f)[ the manner in which a draft scheme or amended draft scheme of consolidation shall be published under section 19 in the village or villages concerned] [Clause (f) was substituted for the original by Maharashtra 19 of 1966, Section 17(A)(i).];
(ff)[ the manner of publication of further amended scheme under [* * * *] [This clause was inserted by Bombay 33 of 1966, Section 7(1).] sub-section (2) of section 20;]