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[Cites 0, Cited by 0] [Section 2A] [Entire Act]

State of Maharashtra - Subsection

Section 2A(4) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961

(4)The State Government may, from time to time, likewise reconstitute any Tribunal constituted under sub-section (1), or may at any time abolish such Tribunal. The State Government may also at any time by order in writing discontinue or remove any member from the Tribunal without asigning any reason.