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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Maharashtra - Subsection

Section 15(1)(v) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Rules, 1962

(v)such other document (including a copy of a certificate, if any, granted under the relevant tenancy law evidencing exemption of the land from that law) in support of his request.