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[Cites 0, Cited by 1] [Section 37(2)] [Section 37] [Entire Act]

State of Maharashtra - Subsection

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

(n)[ the circumstances in which and the conditions subject to which holdings may be transferred or sub-divided under sub-section (1) of section 31;] [Clause (n) was substituted by Maharashtra 41 of 1977, Section 4.]
(nn)[ the manner of publication of an order under section 31A;] [This clause was inserted by Bombay 33 of 1956, Section 7(2).]