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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Maharashtra - Subsection

Section 66(7) in The Maharashtra Tenancy and Agricultural Lands Act, 1948

(7)When the Collector has made an award, the estate, land or interest therein shall vest in [Government] [This word was substituted for the word 'Crown' by the Adaptation of Laws Ordre, 1950] free from all incumbrances.