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[Cites 0, Cited by 0] [Section 9(1A)] [Section 9] [Entire Act]

State of Maharashtra - Subsection

Section 9(1A)(b) in Maharashtra Land Requisition Act, 1948

(b)any land requisitioned under this Act after such commencement, on or before the expiry of a period of [twenty-one years] [These words were substituted for the words 'nineteen years' by Maharashtra 14 of 1993, section 2.] from the date on which possession of such land was surrendered or delivered to, or taken by, the State Government or any officer authorised or empowered by the State Government.