Section 5(1A) in The Maharashtra (Fruit Nurseries and Sale of Fruit Plants) (Regulation) Act, 1969
(1A)[ Every application referred to in sub-section (1) shall be disposed of by the Competent Authority within a period of one month from its receipt and in the manner provided in sub-section (2).] [Sub-section (1A) was inserted by Maharashtra 18 of 1995, Section 8.]
