Section 32J in The Maharashtra Tenancy and Agricultural Lands Act, 1948
32J. [Appeal to State Government against decision of Tribunal.]
- Deleted by [Maharashtra 8 of 1963, Section 3] [[Section 3 of Maharashtra 8 of 1963 also provides as under-'Provided that any appeal at the commencement of the Bombay Tenancy and Agricultural Lands (Second Amendment) Act, 1962 pending before the State Government shall stand transferred to the Collector and shall be disposed of accordingly.']].
