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State of Maharashtra - Section

Section 9 in Hyderabad Atiyat Inquiries Act, 1952

9. Investure of powers.

- Government may, by notification in the Jarida, invest any officer [or authority] [In this section the words 'or authority' have been inserted by Hyderabad Act No. XXVIII of 1956.] with the powers of any Atiyat Court mentioned in [clauses (a), (b) or (c) of] section 8, specifying the area within which the powers may be exercised.