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[Cites 0, Cited by 0] [Section 33B(2)] [Section 33B] [Entire Act]

State of Maharashtra - Subsection

Section 33B(2)(i) in The Maharashtra Tenancy and Agricultural Lands Act, 1948

(i)is pending before the Mamlatdar or in appeal before the Collector, or in revision before the Maharashtra Revenue Tribunal, on the date of the commencement of the Bombay Tenancy and Agricultural Lands (Amendment) Act, 1960 (hereinafter referred to in this section as "the commencement date"), or