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[Cites 0, Cited by 0] [Section 8(4)] [Section 8] [Entire Act]

State of Maharashtra - Subsection

Section 8(4)(b) in The Bombay City (Inami and Special Tenures) Abolition and Maharashtra Land Revenue Code (Amendment) Act, 1969

(b)awards relating to the acquisition of land under the Land Acquisition Act, 1894, in the revenue division during the period of fifteen years aforesaid,