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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(e) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971

(e)"economic holding" means -
(i)6.47 hectares of dry crop or jirayat land; or
(ii)3.24 hectares of seasonally irrigated land or paddy or rice land; or
(iii)1.62 hectares of garden or perennially irrigated land.