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[Cites 0, Cited by 1] [Section 89] [Entire Act]

State of Maharashtra - Subsection

Section 89(1) in The Maharashtra Tenancy and Agricultural Lands Act, 1948

(1)The enactment specified in [Schedule 1] [These words and figure were substituted for the words the Schedule' by Bombay 13 of 1956, Section 49.] is hereby repealed to the extent mentioned in the fourth column thereof.