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[Cites 0, Cited by 0] [Section 2(8)] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(8)(d) in The Maharashtra Project Affected Persons Rehabilitation Act, 1999

(d)fifty per cent of the land which is shown as saline (Khar) land in the village register of land records (Village Forms VII and XII) for a continuous period of not less than five years immediately before the year of issue of the notification under section 11;