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[Cites 0, Cited by 0] [Section 5(1A)] [Section 5] [Entire Act]

State of Maharashtra - Subsection

Section 5(1A)(b) in The Maharashtra Merged Territories and Areas (Jagirs Abolition) Act, 1954

(b)where the stay order was vacated before the commencement of the Bombay Merged Territories and Areas (Jagirs Abolition) (Amendment) Act, 1959, from the date of such commencement.