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[Cites 0, Cited by 0] [Section 28(2)] [Section 28] [Entire Act]

State of Maharashtra - Subsection

Section 28(2)(a) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961

(a)may if it is in the opinion of that Government necessary for the purpose aforesaid (such opinion being formed after considering the representation of person interested therein) maintain the integrity of the area so acquired, in one or more compact blocks, and