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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Maharashtra - Subsection

Section 5(1)(a) in The land Acquisition (Maharashtra Amendment) Act, 1972

(a)after the words "to certify its orders" the words, "or as the case may be, under the signature of the Commissioner;" shall be inserted; and