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[Cites 0, Cited by 1] [Section 73] [Entire Act]

State of Maharashtra - Subsection

Section 73(3) in The Maharashtra Tenancy and Agricultural Lands Act, 1948

(3)[ An order or decision of the Mamlatdar in execution proceedings conducted under sub-section (2), subject to appeal (if any) to the Collector, shall be final.] [Sub-section (3) was inserted, by Maharashtra 9 of 1961, Section 25(b).]