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[Cites 0, Cited by 0] [Section 10A(3)] [Section 10A] [Entire Act]

State of Maharashtra - Subsection

Section 10A(3)(c) in The Maharashtra Tenancy and Agricultural Lands Act, 1948

(c)[ a tenant where such land is wholly or partially exempt from the payment of land revenue] [Clause (c) was inserted by Maharashtra 9 of 1961, Section 3.]]