Section 3A(4) in The Maharashtra Merged Territories (Janjira and Bhor) Khoti Tenure Abolition Act, 1953
(4)clause (b) of the first proviso to sub section (3) of section 14 shall have effect as if for the figures, letters and words "1st day of August 1953" the figures, letters and words "1st day of August 1963" had been substituted.]
