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[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

State of Maharashtra - Subsection

Section 12(2)(ii) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971

(ii)who already holds land equal to or more than one hectare of dry crop or jirayat land, or 0.50 hectare of seasonally irrigated or paddy or rice land, or 0.50 hectare of garden or perennially irrigated land;