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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Maharashtra - Subsection

Section 4(3) in The Maharashtra Miscellaneous Alienations (in Hyderabad Enclaves) Abolition Act, 1965

(3)The decision of the Collector, subject to an appeal under sub-section (2), and the decision of the State Government in appeal under that sub-section, shall be final.