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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Maharashtra - Subsection

Section 20(3) in The Hyderabad (Abolition of Jagirs) Regulation, 1358 Fasli

(3)Government or such authority as Government may appoint in this behalf may revise any order passed by the Jagir Administrator :Provided that no order adversely affecting any person shall be passed in revision without giving that person an opportunity of being heard.