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[Cites 0, Cited by 4] [Section 63(1)] [Section 63] [Entire Act]

State of Maharashtra - Subsection

Section 63(1)(a) in The Maharashtra Tenancy and Agricultural Lands Act, 1948

(a)no sale (including sale in execution of a decree of a Civil Court or for recovery of arrears of land revenue or for sums recoverable as arrears of land revenue), gift, exchange or lease of any land or interest therein, or