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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Maharashtra - Subsection

Section 22(2) in Maharashtra Land Requisition Act, 1948

(2)Nothing contained in this section shall affect the judgment decree or order of any competent court passed before the 13th January 1955, holding any such order invalid on the ground specified in sub-section (1).] [This section was inserted by Bombay 17 of 1955, section 2.]