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 6] [Entire Act]

State of Maharashtra - Subsection

Section 6(3) in The Maharashtra Agricultural Lands (Lowering of Ceiling on Holdings) Distribution of Surplus Land and (Amendment) Rules, 1975

(3)Intimation of the programme shall, as far as possible be given to the persons whose names appear in the list of landless persons prepared, if any in respect of the village or villages concerned, to persons, if any, who have already applied for the grant of any of the land and to the Secretary, District Sailors', Soldiers and Airmens Board, if there be any.