Section 16(2)(a) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Rules, 1962

[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

(a)in case of an application for approval of a stud farm -

(i)the number of animals maintained on the farm during the three years immediately preceding the year of application;

(ii)the area of land under fodder crops and the total quantity of fodder produced therein during each of such three preceding years;

(iii)the total quantity of fodder required by the animals on the farm;

(iv)whether the land in the farm or any portion thereof is used for a purpose other than that a stud farm;

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