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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Maharashtra - Subsection

Section 6(1) in The Maharashtra Tenancy and Agricultural Lands Act, 1948

(1)For the purposes of this Act, an economic holding shall be,-
(a)16 acres of jirayat land, or
(b)8 acres of seasonally irrigated land, or paddy or rice land, or
(c)4 acres of perennially irrigated land.