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[Cites 0, Cited by 0] [Section 9(4)] [Section 9] [Entire Act]

State of Maharashtra - Subsection

Section 9(4)(ii) in The Maharashtra Tenancy and Agricultural Lands Act, 1948

(ii)enhance the rent, if he is satisfied that on account of any improvement made in the land, at the expense of the landlord, there has been an increase in the agricultural produce thereof.