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[Cites 0, Cited by 0] [Section 2(8)] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(8)(a) in The Maharashtra Tenancy and Agricultural Lands Act, 1948

(a)land which is used for agricultural purposes [or which is so used but is left fallow, and includes the sites of farm buildings] appurtenant to such land; and