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[Cites 0, Cited by 3] [Section 63] [Entire Act]

State of Maharashtra - Subsection

Section 63(1A) in The Maharashtra Tenancy and Agricultural Lands Act, 1948

(1A)[ Where any condition subject to which permission to transfer was granted is contravened, then the land in respect of which such permission was granted shall be liable to be forfeited in accordance with the provisions of section 84CC.