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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Maharashtra - Subsection

Section 32(4) in The Maharashtra Prevention of Fragmentation and Consolidation of Holdings Act, 1947

(4)From the date of the notification [stating that the scheme has been varied] [These words were substituted for the words 'making the variation', by Bombay 33 of 1956, Section 6(4).] the variation shall take effect as if it were incorporated in the scheme.