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[Cites 0, Cited by 1] [Section 43A(1)] [Section 43A] [Entire Act]

State of Maharashtra - Subsection

Section 43A(1)(b) in The Maharashtra Tenancy and Agricultural Lands Act, 1948

(b)leases of land granted to any bodies or persons other than those mentioned in clause (a) for the cultivation of sugarcane or the growing of fruits or flowers or for the breeding of livestock;