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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Maharashtra - Subsection

Section 27(8) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961

(8)Where land used for the purposes of horticulture vests in the State Government under section 21, it shall be granted on the condition that, that land shall continue to be used for that purpose even after the grant.