Section 64(2)(b) in The Maharashtra Tenancy and Agricultural Lands Act, 1948

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State of Maharashtra - Subsection

Section 64(2)(b) in The Maharashtra Tenancy and Agricultural Lands Act, 1948

(b)in the case of a dwelling house, or a site of a dwelling house or land appurtenant to such house when such dwelling house, site or land is not used or is not necessary to carry on agricultural operations in the adjoining lands-

(i)to the tenant thereof;

(ii)to the person residing in the village who is not in possession of any dwelling house:

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State of Maharashtra - Subsection

Section 64(2)(b) in The Maharashtra Tenancy and Agricultural Lands Act, 1948