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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Maharashtra - Subsection

Section 14(4A) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961

(4A)[ Where a person holding land in an industrial undertaking, the enquiry may be held by the Collector whom the State Government may, by order in writing, designate.] [Sub-section (4A) was inserted by Maharashtra 13 of 1962, Section 3.]