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[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

State of Maharashtra - Subsection

Section 21(2)(a) in Maharashtra Land Requisition Act, 1948

(a)affect the judgment decree or order of any competent Court passed before the 31st August, 1951 holding any such order invalid on the ground specified in sub-section (1), or