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[Cites 0, Cited by 0] [Section 37(2)] [Section 37] [Entire Act]

State of Maharashtra - Subsection

Section 37(2)(oo) in The Maharashtra Prevention of Fragmentation and Consolidation of Holdings Act, 1947

(oo)[ the manner in which village committees shall be constituted, and the duties and functions to be discharged by them, under section 34A;] [Clause (oo) was inserted by Bombay 61 of 1958, Section 3(24).]