Legal Document View

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
[Cites 0, Cited by 0] [Section 31(3)] [Section 31] [Entire Act]

State of Maharashtra - Subsection

Section 31(3)(vii) in The Maharashtra Prevention of Fragmentation and Consolidation of Holdings Act, 1947

(vii)by way of exchange, where such land is cultivated personally by the holder, for any other land allotted under this Act, which is also likewise cultivated personally by its holder: