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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Maharashtra - Subsection

Section 8(10) in The Bombay City (Inami and Special Tenures) Abolition and Maharashtra Land Revenue Code (Amendment) Act, 1969

(10)The State Government may make rules under section 19 for the institution and disposal of such appeals (including provision for period of limitation and hearing).