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[Cites 0, Cited by 0] [Section 26(2)] [Section 26] [Entire Act]

State of Maharashtra - Subsection

Section 26(2)(b) in The Maharashtra Prevention of Fragmentation and Consolidation of Holdings Act, 1947

(b)the Consolidation Officer shall, by proclamation, call upon all persons who claim to be entitled to possession under any of the said Acts, of any holding [for which a notice under section 15A has been given] [This portion was substituted for the words and figures 'for the consolidation of which a notification has been issued under section 15' by Maharashtra 19 of 1966, Section 8.] to make within the prescribed period an application to be put in possession of such holdings; and any person who fails to do so within the prescribed period shall thereafter be debarred from making it: