Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 20(3)] [Section 20] [Entire Act]

State of Maharashtra - Subsection

Section 20(3)(b) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961

(b)whether the balance of any such land shall be surplus land, and if so, the extent and particulars of such land.