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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Maharashtra - Subsection

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

(a)the word “Mamlatdar” shall include any Revenue Officer exercising for the time being the powers of a Mamlatdar, of a Mahalkari, or of a Tahasildar or Naib Tahasildar, and any other person who may be specially authorised by the State Government to exercise the powers of a Mamlatdar under this Act ; and