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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Maharashtra - Subsection

Section 8(2) in The Maharashtra Religious Endowments (Reconstruction on Resettlement Sites) Act, 1970

(2)The State Government after making such inquiry and considering such evidence, both oral and documentary as may be adduced, may confirm, revoke or modify the decision or order of the competent authority.