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[Cites 0, Cited by 2] [Section 88C] [Entire Act]

State of Maharashtra - Subsection

Section 88C(3) in The Maharashtra Tenancy and Agricultural Lands Act, 1948

(3)On receipt of such application, the Mamlatdar shall, after giving notice to the tenant or tenants of the land, hold inquiry and decide whether the land leased by such person is exempt under sub-section (1) from the provisions of section 32 to 32-R.