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[Cites 0, Cited by 0] [Section 24(2)] [Section 24] [Entire Act]

State of Maharashtra - Subsection

Section 24(2)(a) in The Hyderabad (Abolition of Jagirs) Regulation, 1358 Fasli

(a)specify with reference to sub-section (2) of section 3 any powers and duties of the Jagir Administrator which shall not be exercised or discharged by an Assistant Jagir Administrator;