Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 31(3)] [Section 31] [Entire Act]

State of Maharashtra - Subsection

Section 31(3)(iv) in The Maharashtra Prevention of Fragmentation and Consolidation of Holdings Act, 1947

(iv)to a person who is rendered landless by reason of acquisition of his land for a public purpose; or