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[Cites 0, Cited by 0] [Section 37(2)] [Section 37] [Entire Act]

State of Maharashtra - Subsection

Section 37(2)(p) in The Maharashtra Prevention of Fragmentation and Consolidation of Holdings Act, 1947

(p)the manner in which the area and assessment (including water-rate, if any) of each reconstituted holding or part of such holding shall be determined;