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[Cites 0, Cited by 0] [Section 23A(1A)] [Section 23A] [Entire Act]

State of Maharashtra - Subsection

Section 23A(1A)(b) in The Maharashtra Merged Territories and Areas (Jagirs Abolition) Act, 1954

(b)Nothing in clause (a) shall apply where such stay order was vacated before the commencement of the Bombay Merged Territories and Areas (Jagirs Abolition) (Amendment) Act, 1957.]