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[Cites 0, Cited by 3] [Section 9] [Entire Act]

State of Maharashtra - Subsection

Section 9(1) in Maharashtra Land Requisition Act, 1948

(1)The [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, at any time, release from requisition any land requisitioned or continued to be subject to requisition under this Act.