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[Cites 0, Cited by 1] [Section 7] [Entire Act]

State of Maharashtra - Subsection

Section 7(a) in The Maharashtra Restoration Of Lands To Scheduled Tribes Act, 1974

(a)call for the record of any inquiry or proceeding of any Collector for the purpose of satisfying himself as to the legality or propriety of any order passed by, and as to the regularity of the proceedings of, such Collector, as the case may be, and