Section 4(1)(d) in The Maharashtra Land Revenue (Transfer of Occupancy by Tribals to Non-Tribals) Rules, 1975

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State of Maharashtra - Subsection

Section 4(1)(d) in The Maharashtra Land Revenue (Transfer of Occupancy by Tribals to Non-Tribals) Rules, 1975

(d)the exchange of the land where the lad is being exchanged-

(i)for land equal or nearly equal value owned and cultivated personally by a member of the Tribal's family, or

(ii)for land of equal or nearly equal value in the same village owned and cultivated personally by another