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[Cites 0, Cited by 0] [Section 27(10)] [Section 27] [Entire Act]

State of Maharashtra - Subsection

Section 27(10)(d) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961

(d)"Scheduled Castes" means such castes, races or tribes or parts of, or groups within such castes, races or tribes, as are deemed to be Scheduled Castes in relation to the State of Maharashtra under article 341 of the Constitution of India;