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[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

State of Maharashtra - Subsection

Section 21(1)(c) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961

(c)the name of the [landlord] [This word was substituted for the word 'person' by Maharashtra 21 of 1975, Section 14(1)(b).] to whom possession of land is to be restored under section 19, and area and particulars of such land;