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

State of Maharashtra - Subsection

Section 3(2) in The Dispositions of Property (Bombay) Validation Act, 1947

(2)To the dispositions of property contained in or made by the instruments mentioned in section 2 the enactments mentioned in the first column of the Schedule to the Act shall apply, and shall be deemed to have always applied, with the omissions and modifications specified in the second column of the Schedule.