Section 22A(4)(a) in The Maharashtra Private Forests (Acquisition) Act, 1975

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State of Maharashtra - Subsection

Section 22A(4)(a) in The Maharashtra Private Forests (Acquisition) Act, 1975

(a)call for the record of any inquiry or proceedings of the Collector for the purpose of satisfying himself or itself as to the legality or propriety of such decision or order, and as to the regularity of such proceedings, as the case may be, and

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State of Maharashtra - Subsection

Section 22A(4)(a) in The Maharashtra Private Forests (Acquisition) Act, 1975