Section 17(2)(iii) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Rules, 1962

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State of Maharashtra - Subsection

Section 17(2)(iii) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Rules, 1962

(iii)the survey number, hissa number, area and assessment of all lands already in possession of the undertaking as well as of those in possession of its subsidiary or associated concerns in the State, the manner in which the land was acquired that is to say, whether by purchase, lease or compulsory acquisition under the Land Acquisition Act, 1894, and the purpose for which the land is utilised, giving details under the following heads

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State of Maharashtra - Subsection

Section 17(2)(iii) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Rules, 1962