Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Maharashtra - Section Section 6 in The Maharashtra Agricultural Lands (Ceiling on Holdings) Rules, 1962 6. Particulars of land to be retained and form in which they are to be furnished under section 17(3). - The particulars of land to be retained by a holder under section 16 shall be furnished to the Collector in Form VI.
