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State of Maharashtra - Section

Section 7 in The Maharashtra Commissioners of Divisions Act, 1958

7. Construction of references in instruments or documents.

- All instruments or documents executed or made before the commencement of this Act under or with reference to any existing law or any enactment specified in the Schedule shall unless the context otherwise requires, be construed as if references therein to the Divisional Officer or the Director of Local Authorities were references to the Commissioner.