Section 82(2)(b) in The Maharashtra Tenancy and Agricultural Lands Act, 1948

[Cites 0, Cited by 0] [Section 82(2)] [Section 82] [Entire Act]

State of Maharashtra - Subsection

Section 82(2)(b) in The Maharashtra Tenancy and Agricultural Lands Act, 1948

(b)the other factors to be prescribed under section 7 and section 9;

(bb)the manner in which the value of crop share or produce shall be determined under section 9C.];