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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(3A) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961

(3A)[ "Amending Act, 1972" means the Maharashtra Agricultural Lands (Lowering of Ceiling on Holdings) and (Amendment) Act, 1972;] [Clause (3A) was inserted by Maharashtra 21 of 1975 Section 3 (2).]