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[Cites 0, Cited by 0] [Section 24(2)] [Section 24] [Entire Act]

State of Maharashtra - Subsection

Section 24(2)(g) in The Hyderabad (Abolition of Jagirs) Regulation, 1358 Fasli

(g)prescribe the procedure to be adopted in the presentation and disposal of appeals under, and in the exercise of the revisional powers conferred by section 20.