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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Maharashtra - Subsection

Section 15(3) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Rules, 1962

(3)On receipt of the application, the State Government shall if it is satisfied that there is no objection to exempt the lands of the trust under clause (d) of subsection (1) of section 47, issued a certificate to the trustee in Form XVI.