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[Cites 0, Cited by 1] [Section 5] [Entire Act]

State of Maharashtra - Subsection

Section 5(1) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961

(1)In each of the districts and talukas specified in column 1 of the First Schedule, for each class of land described in columns 2, 3, 4, 5 and 6 thereof, the ceiling area shall be the area mentioned under each such class of land against such district or taluka.