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[Cites 0, Cited by 0] [Section 84] [Entire Act]

State of Maharashtra - Subsection

Section 84(a) in The Maharashtra Tenancy and Agricultural Lands Act, 1948

(a)the transfer [or acquisition] [These words were inserted by Bombay 13 of 1956, Section 44.] of which either by the act of parties or by the operation of law is invalid under the provisions of this Act.