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[Cites 0, Cited by 2] [Section 43A(1)] [Section 43A] [Entire Act]

State of Maharashtra - Subsection

Section 43A(1)(c) in The Maharashtra Tenancy and Agricultural Lands Act, 1948

(c)to lands held or leased by such co-operative societies as are approved, in the prescribed manner, by the State Government which have for their objects the improvement of the economic and social conditions of peasants or ensuring the full and efficient use of land for agricultural and allied pursuits.