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[Cites 0, Cited by 0] [Section 64(7)] [Section 64] [Entire Act]

State of Maharashtra - Subsection

Section 64(7)(b) in The Maharashtra Tenancy and Agricultural Lands Act, 1948

(b)The landlord shall make an application in writing to the Tribunal for permission to sell the land at such price. On receipt of the application, the Tribunal shall grant the permission if, on holding an inquiry, it is satisfied that the price has been agreed to voluntarily by the tenant.