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

State of Maharashtra - Subsection

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

(c)to decide any dispute under section 32 to 32R (both inclusive)];
(cc)[ to dispose of land under section 32P] [Clause (cc) was inserted by Maharashtra 9 of 1961, Section 23.];