Section 48 in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961
48. [ Enactments amended. [Section 48 was substituted by Maharashtra 21 of 1975, Section 34.]
- With effect from the commencement of the Amending Act, 1972, the enactments specified in the Second Schedule shall be and are hereby amended in the manner and to the extent specified in the fourth column thereof.]
