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[Cites 0, Cited by 0] [Section 2(9b)] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(9b)(c) in The Maharashtra Prevention of Fragmentation and Consolidation of Holdings Act, 1947

(c)[ in the Vidarbha region of the State of Maharashtra, the Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958;] [Sub-clause (c) was substituted by Maharashtra 19 of 1966, Section 2(b).]