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[Cites 0, Cited by 0] [Section 30A(2)] [Section 30A] [Entire Act]

Union of India - Subsection

Section 30A(2)(d) in The Tea Rules, 1954

(d)A tea estate whose permissible area at the commencement of each five year period exceeds 200 hectares may be granted permission to extend its area by 30 per cent of such permissible area;