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[Cites 0, Cited by 0] [Section 118(2)] [Section 118] [Entire Act]

State of Maharashtra - Subsection

Section 118(2)(v) in The Maharashtra Irrigation Act, 1976

(v)in section 51, in sub-section (1), for the words “Every agreement for” the words “All rights to” shall be substituted, and after the words “other immoveable property” the words “which have been recorded in the record-of-rights already prepared or revised as hereinafter provided” shall be inserted. Sub-section (2) and (3) of the same section shall be omitted.