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[Cites 0, Cited by 0] [Section 13C] [Entire Act]

State of Maharashtra - Subsection

Section 13C(3) in The Maharashtra Lifts Act, 1939

(3)In section 8,-
(a)in sub-section (3), for the words "the State Government" the words "the appellate authority appointed in this behalf by the State Government" shall be substituted;
(b)in sub-sections (4) and (5), for the words "the State Government," wherever they occur, the words "the appellate authority" shall be substituted.