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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Maharashtra - Subsection

Section 68(d) in The Maharashtra Tenancy and Agricultural Lands Act, 1948

(d)to perform such other functions in carrying out the provisions of this Act, as may be prescribed or as may be directed by the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government.