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[Cites 0, Cited by 0] [Section 2(8)] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(8)(c) in The Maharashtra Project Affected Persons Rehabilitation Act, 1999

(c)the land which is shown as unarable or un-cultivable (potkharab) land in the village register of land records (Village Forms VII and XII) for a continuous period of not less than five years immediately before the year of issue of the notification under section 11;