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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] State of Maharashtra - Subsection Section 3(4) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 (4)No land shall be taken into consideration more than once in calculating the ceiling area for the holding of any person, or as the case may be, of a family unit.
