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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Maharashtra - Subsection

Section 18(f) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961

(f)whether any land has been acquired on or after [commencement date] [These words were substituted for the words 'appointed day' by Maharashtra 21 of 1975, Section 12(5).] by testamentary disposition, devolution on death or by operation of law?