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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Maharashtra - Subsection

Section 7(4) in The Maharashtra Bhil Naik Inams Abolition Act, 1955

(4)Any person aggrieved by the award of the Collector made under subsection (2) may appeal to the Bombay Revenue Tribunal constituted under the Bombay Revenue Tribunal Act, 1939, within 60 days from the date of the award.