Section 12(2)(ii) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961

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State of Maharashtra - Subsection

Section 12(2)(ii) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961

(ii)in the case under sub-clause (b) of clause (1), within [one month] [These words were substituted for the words 'three months' by Maharashtra 2 of 1976, Section 4(b).] from the date of taking possession of any land in excess of the ceiling area, and

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State of Maharashtra - Subsection

Section 12(2)(ii) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961