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[Cites 0, Cited by 0] [Section 30(2)] [Section 30] [Entire Act]

State of Maharashtra - Subsection

Section 30(2)(b) in The Maharashtra Miscellaneous Alienations (in Hyderabad Enclaves) Abolition Act, 1965

(b)under sections 16 and 17, the period within which and the form in which an application for compensation shall be made;