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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Maharashtra - Subsection

Section 29(1) in The Maharashtra Khar Lands Development Act, 1979

(1)Subject to the provisions of section 12, nothing in the Registration Act, 1908, in its application to the State of Maharashtra, shall be deemed to require registration of any document, plan or map prepared, made or sanctioned in connection with a scheme which has come into force.