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[Cites 0, Cited by 0] [Section 32(2)] [Section 32] [Entire Act]

State of Maharashtra - Subsection

Section 32(2)(b) in The Maharashtra Tenancy and Agricultural Lands Act, 1948

(b)as the case may be, such part thereof as the Tribunal may determine in cases where such warkas land is jointly used by more persons than one for the purpose of rab manure.