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[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

State of Maharashtra - Subsection

Section 12(1)(iv) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971

(iv)the minimum area of the land falling under clauses (a), (b) or (c) of this sub-rule which may be granted to any person shall not, having regard to the economically profitable aspect of distribution of land, ordinarily be less than the standard area.