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[Cites 0, Cited by 0] [Section 56(2)] [Section 56] [Entire Act]

State of Maharashtra - Subsection

Section 56(2)(a) in The Maharashtra Agricultural Debtors Relief Act, 1947

(a)all proceedings pending before any such Board at the date when this Act comes into force shall be continued and disposed of by the Court under this Act as if an application under section 4 had been made to the Court in respect therefore: