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[Cites 0, Cited by 0] [Section 29(2)] [Section 29] [Entire Act]

State of Maharashtra - Subsection

Section 29(2)(c) in Maharashtra Land Revenue Code, 1966

(c)[ on the 21st April, 2018 being the date of commencement of the Maharashtra Land Revenue Code (Amendment) and the Maharashtra Land Revenue (Inclusion if certain Bhumidharis in Occupants - Class I Permission) Rules (Repeal) Act, 2018 were holding the land in Vidarbha in Bhumiswami rights with restrictions on right to transfer, or in Bhumidhari Rights in any local area in Vidarbha.] [Substituted by Maharashtra Act No. 44 of 2018 dated 27.7.2018.]