Section 160 in Maharashtra Land Revenue Code, 1966
160. Application of provisions of Sections 161 to 167.
- The provisions of Sections 161 to 167 shall apply to those areas in the State to which provisions corresponding thereto applied immediately before the commencement of this Code; but the State Government may, by notification in the Official Gazette, apply the Sections aforesaid to such other areas in the State as may be specified in the notification.
