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[Cites 0, Cited by 0] [Section 82(2)] [Section 82] [Entire Act]

State of Maharashtra - Subsection

Section 82(2)(ka) in The Maharashtra Tenancy and Agricultural Lands Act, 1948

(ka)[ other factors to be taken into consideration for determining reasonable price under section 63A; [These clauses were inserted by Bombay 31 of 1956, Section 43(7).]