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[Cites 0, Cited by 0] [Section 1] [Entire Act]

State of Maharashtra - Subsection

Section 1(4) in Maharashtra Inferior Village Watans Abolition Act, 1958

(4)The State Government may, by notification in the Official Gazette, direct that the remaining provisions of this Act shall come into force in such local area and on such date as may be specified in the notification.