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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Maharashtra - Subsection

Section 60(1) in Maharashtra Land Revenue Code, 1966

(1)It shall be lawful for the State Government, by notification in the Official Gazette from time to time,-
(a)to suspend the operation of Section 55 within any prescribed local area, either generally, or in respect of cultivators or occupants of a particular class or classes, and
(b)to cancel any such notification.