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[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

State of Maharashtra - Subsection

Section 11(2)(iii) in The Maharashtra Agricultural Pests And Diseases Act, 1947

(iii)the destruction of any crop, plants or trees infected with any insect, pest or plant disease which in the opinion of the Inspector contracted inspection due to the negligence of the occupier in carrying out the preventive or remedial measures mentioned in the notification issued under section 3.