Section 6(1)(b) in The Cotton Ginning and Pressing Factories (Maharashtra Provision for Uniform Application and Amendment) Act, 1961

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State of Maharashtra - Subsection

Section 6(1)(b) in The Cotton Ginning and Pressing Factories (Maharashtra Provision for Uniform Application and Amendment) Act, 1961

(b)the permanent tenant or, as the case may be, tenant or such subtenant,-

(i)shall be deemed to have purchased so much of the land as he is entitled to retain in his possession under sub-section (2), and

(ii)shall be primarily liable to the State Government for the payment of land revenue in respect of the land so retained, and

(iii)shall subject to the provisions of sub-sections (3) to (10) (both inclusive), be entitled to all the rights and be liable for all the obligations of an occupant in respect of the land so retained, under the Code and the rules made thereunder, as if the land were unalienated land.

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State of Maharashtra - Subsection

Section 6(1)(b) in The Cotton Ginning and Pressing Factories (Maharashtra Provision for Uniform Application and Amendment) Act, 1961