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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(iii) in Rules Framed under the Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950

(iii)the land proposed to be brought under cultivation has a soil suitable for being cultivated and the circumstances of the proprietor are such that he would be able to cultivate the additional land.