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[Cites 0, Cited by 1] [Section 14] [Entire Act]

State of Maharashtra - Subsection

Section 14(3) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961

(3)Where a person [or family unit] [These words were inserted by Maharashtra 21 of 1975, Section 8.] holds land in two or more districts of the same division, the enquiry shall be held by the Collector whom the Commissioner may, by order in writing, designate.