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[Cites 0, Cited by 0] [Section 117] [Entire Act]

State of Maharashtra - Subsection

Section 117(1) in Maharashtra Land Revenue Code, 1966

(1)lands used by an agriculturist for an occupation subsidiary or ancillary to agriculture, such as the erection of sheds for handlooms, poultry farming, or gardening or such other occupations as the State Government may specify in ruhes made in that behalf;