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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Maharashtra - Subsection

Section 20(1) in The Hyderabad (Abolition of Jagirs) Regulation, 1358 Fasli

(1)A party aggrieved by any order passed by the Jagir Administrator under this Regulation may appeal against the order to Government or to such authority as Government may appoint in this behalf.