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[Cites 0, Cited by 0] [Section 7A] [Entire Act]

State of Maharashtra - Subsection

Section 7A(6) in The Maharashtra Agricultural Pests And Diseases Act, 1947

(6)On receipt of an appeal under sub-section (5), the Collector or other officer, as the case may be, shall, after making such enquiry as he may deem fit and giving the occupier an opportunity of being heard, pass such order thereon as he may deem fit.