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[Cites 0, Cited by 0] [Section 72B(2)] [Section 72B] [Entire Act]

State of Maharashtra - Subsection

Section 72B(2)(b) in The Maharashtra Tenancy and Agricultural Lands Act, 1948

(b)having regard, among other matters to the extent of the land of which possession is sought under the different applications, transfer all the applications and proceedings to one of the Mamlatdars for hearing and disposal; and