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[Cites 0, Cited by 6] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(4) in The Maharashtra Prevention of Fragmentation and Consolidation of Holdings Act, 1947

(4)"Fragment" means a plot of land of less extent than the appropriate standard area determined under this Act:Provided that no plot of land shall be deemed to be a fragment by reason of any diminution in its area by diluvion;