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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Maharashtra - Subsection

Section 16(c) in Maharashtra Horticulture Development Corporation Act, 1984

(c)to make available and allot plots of land in farms and estates on prescribed terms and conditions to the approved beneficiary or any person referred to in sub-section (2) of section 43 intending to take up horticultural (and in addition, agricultural) development as a vacation;