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[Cites 0, Cited by 0] [Section 72B] [Entire Act]

State of Maharashtra - Subsection

Section 72B(3) in The Maharashtra Tenancy and Agricultural Lands Act, 1948

(3)The Mamlatdar to whom the applications are so transferred shall exercise jurisdiction in respect thereof under this Act:Provided that any order to be issued to village officers under sub-section (2) of section 73 shall be issued by or through the Mamlatdar to whom such village officers are subordinate.