Section 7(3A)(a) in The Salsette Estates (Land Revenue Exemption Abolition) Act, 1951

[Cites 0, Cited by 0] [Section 7(3A)] [Section 7] [Entire Act]

(a)the Collector appointed under section 8 of the Code, if the amount of the award does not exceed twenty-five thousand rupees, or

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