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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Maharashtra - Subsection

Section 4(2)(a) in The Maharashtra Commissioners of Divisions Act, 1958

(a)any legal proceedings to which the State Government or any officer or authority (other than the Divisional Officer or Director of Local Authorities) is a party; and any such proceedings shall subject to the provisions of any law for the time being in force, be continued and disposed of as if this Act had not been passed;