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[Cites 0, Cited by 0] [Section 76A] [Entire Act]

State of Maharashtra - Subsection

Section 76A(a) in The Maharashtra Tenancy and Agricultural Lands Act, 1948

(a)call for the record of any inquiry or the proceedings of any Mamlatdar or Tribunal for the purpose of satisfying himself as to the legality or propriety of any order passed by, and as to be regularity of the proceedings of such Mamlatdar or Tribunal, as the case may be, and