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[Cites 0, Cited by 0] [Section 84D] [Entire Act]

State of Maharashtra - Subsection

Section 84D(3) in The Maharashtra Tenancy and Agricultural Lands Act, 1948

(3)The amount of rent realised under sub-section (1), shall be,-
(a)paid to the owner of the land where the land is liable to be disposed of under section 32P, and
(b)forfeited to Government, where the land is liable to be disposed of under section 84C.]