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

State of Maharashtra - Subsection

Section 1(3) in The Mamlatdar's Courts Act, 1906

(3)Commencement in rest of State.—In that part of the State of Bombay to which it is extended by the Mamlatdar’s Courts (Extension) Act, 1957, it shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint.