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[Cites 0, Cited by 0] [Section 6(3)] [Section 6] [Entire Act]

State of Maharashtra - Subsection

Section 6(3)(a) in The Cotton Ginning and Pressing Factories (Maharashtra Provision for Uniform Application and Amendment) Act, 1961

(a)The permanent tenant shall be liable to pay to the Mehwassi as purchase price a sum equal to three times the amount of the full assessment of the land so retained; and