Section 6(4)(g) in The Maharashtra Agricultural Lands (Lowering of Ceiling on Holdings) Distribution of Surplus Land and (Amendment) Rules, 1975

[Cites 0, Cited by 0] [Section 6(4)] [Section 6] [Entire Act]

State of Maharashtra - Subsection

Section 6(4)(g) in The Maharashtra Agricultural Lands (Lowering of Ceiling on Holdings) Distribution of Surplus Land and (Amendment) Rules, 1975

(g)if the applicant was holding any land as tenant from a landlord, and such landlord has resumed the said land for personal cultivation under the relevant tenancy law and such resumption rendered the applicant landless, the name of the landlord, the number and date of the order passed by the Tahsildar, Collector or, as the case may be, the Maharashtra Revenue Tribunal with a copy of each such order.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Maharashtra - Subsection

Section 6(4)(g) in The Maharashtra Agricultural Lands (Lowering of Ceiling on Holdings) Distribution of Surplus Land and (Amendment) Rules, 1975