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[Cites 0, Cited by 0] [Section 3(1A)] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(1A)(a) in The Maharashtra Restoration Of Lands To Scheduled Tribes Act, 1974

(a)such proceedings are pending before the Collector or any appellate or provisional authority on the commencement date; and the Collector or such authority is satisfied, after giving a reasonable opportunity of being heard to both the parties, that there were transfers of lands by way of exchange between the parties within the meaning of the Explanation to sub-section (1), then,—
(i)if such proceedings are pending before the Collector, the Collector shall hold a fresh inquiry under clause (i) of sub-section (1) in respect of the lands deemed to be exchanged;
(ii)if such proceedings are pending before the appellate or provisional authority, such authority shall set aside the order of the Collector and direct the Collector to hold a fresh inquiry under clause (i) of sub-section (1) in respect of the lands deemed to be exchanged;