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[Cites 0, Cited by 0] [Section 22A(6)] [Section 22A] [Entire Act]

State of Maharashtra - Subsection

Section 22A(6)(b) in Maharashtra Land Revenue Code, 1966

(b)The question whether or not such land is unavoidably required for a project under sub-section (3) shall be determined by the State Government on the advice of the Divisonal Commissioner.]