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[Cites 0, Cited by 0] [Section 4A] [Entire Act]

State of Maharashtra - Subsection

Section 4A(c) in The Greater Bombay laws and The Bombay High court (Declaration of limits) Act, 1945

(c)the lands specified in Part III of the said Schedule shall, on and from the said date, be excluded from the limits of the village of Marol in the Bombay Suburban District and shall be constituted a new village to be called the village of Maroshi.]