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[Cites 0, Cited by 0] [Section 47(3)] [Section 47] [Entire Act]

State of Maharashtra - Subsection

Section 47(3)(b) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961

(b)under the provisions of sub-section (2) after it ceases to answer to any of descriptions as specified in that sub-section, or if there is any breach of the condition subject to which exemption was granted in respect of that land;