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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Maharashtra - Subsection

Section 12(g) in The Maharashtra Agricultural Lands (Lowering of Ceiling on Holdings) Distribution of Surplus Land and (Amendment) Rules, 1975

(g)if the land is being partitioned among the heirs or survivors of the deceased grantee of the land, and no party after the shares are defined on partition, gets land which is a fragment: