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[Cites 0, Cited by 0] [Section 79CC] [Entire Act]

State of Maharashtra - Subsection

Section 79CC(3) in The Maharashtra Public Trusts Act, 1950

(3)An appeal shall lie against an order awarding compensation under sub-section (2) if made by the Deputy or Assistant Charity Commissioner to the Charity Commissioner and if made by the Charity Commissioner to the Maharashtra Revenue Tribunal and the provisions of sections 70 and 71 shall mutatis mutandis apply to such appeal.