Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4] [Entire Act] State of Maharashtra - Subsection Section 4(1) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Grant of Surplus Lands Taken over from Industrial Undertakings Order, 1970 (1)The Corporation shall ensure that in managing the Corporation lands, their integrity in one or more compact blocks is maintained.
