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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Maharashtra - Subsection

Section 10(a) in The Maharashtra Khar Lands Development Act, 1979

(a)where, in the opinion of the State Government, the proposed variation does not vary the scheme in any material particulars, the State Government may, by order, published in the prescribed manner in the village, and at the headquarters of the taluka, in which in the lands included in the scheme are situated, sanction the variation;