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[Cites 0, Cited by 0] [Section 10(5)] [Section 10] [Entire Act]

State of Maharashtra - Subsection

Section 10(5)(b) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Rules, 1962

(b)shall, after holding such further inquiry as he may deem fit, and after ascertaining the requirements of persons under sub-rule (6), amend or modify, if necessary, any entry in the provisional statement, and draw up a final statement in Form XII.