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

State of Maharashtra - Subsection

Section 2(31) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961

(31)[ "Tribunal" means the Surplus Lands Determination Tribunal or, as the case may be, the Lands Distribution Tribunal constituted under section 2A;] [Clause (31) was inserted by Maharashtra 2 of 1976, Section 2(c).]