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[Cites 0, Cited by 0] [Section 30A(2)] [Section 30A] [Entire Act]

Union of India - Subsection

Section 30A(2)(a) in The Tea Rules, 1954

(a)[ A tea estate whose permissible area at the commencement of each five-year period does not exceed 10 hectares may be granted permission to extend its area upto a maximum of 10 hectares: [Substituted by G.S.R. 1558, dated 15th November, 1962]