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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Maharashtra - Subsection

Section 9(2) in The Maharashtra Miscellaneous Alienations (in Hyderabad Enclaves) Abolition Act, 1965

(2)Where any and referred to in sub-section (1) is not regranted under that sub-section, it shall be disposed of in accordance with the provisions of the Code and the rules made thereunder, applicable to the disposal of unoccupied unalienated land.