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[Cites 0, Cited by 0] [Section 37(2)] [Section 37] [Entire Act]

State of Maharashtra - Subsection

Section 37(2)(l) in The Maharashtra Prevention of Fragmentation and Consolidation of Holdings Act, 1947

(l)the period within which an application shall be made under clause (b) of sub-section (2) of section 26;
(ll)[ the circumstances in which and conditions subject to which permission to transfer land may be given under clause (b) of section 27;] [Clause (ll) was inserted by Maharashtra 31 of 1964, Section 5(a).]