Section 11(3)(b) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971

[Cites 0, Cited by 0] [Section 11(3)] [Section 11] [Entire Act]

State of Maharashtra - Subsection

Section 11(3)(b) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971

(b)to any Gram Swaraj Sahakari Sansthan functioning in such village prior to the coming into force of the said Act and fulfilling the following conditions, namely:-

(i)that the extent of land which has been donated in the village in Gramdan is not less than 80 per cent, of the total extent of the land owned by persons residing in the village;

(ii)that the persons who have donated their land are not less than 75 per cent of the total number of persons owning land and residing in the village; and

(iii)that 75 percent of the persons (excluding minors) residing in the village have joined the Gramdan movement.

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State of Maharashtra - Subsection

Section 11(3)(b) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971