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State of Maharashtra - Section

Section 2 in The Greater Bombay laws and the Bombay High court (Declaration of limits) (Amendment) Act, 1956

2. to 7.

[The amendments made by sections 2 to 7 have been incorporated in the Greater Bombay Laws and the Bombay High Court (Declaration of Limits) Act, 1945 (Bombay XVII of 1945).]