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[Cites 0, Cited by 1] [Section 47(1)] [Section 47] [Entire Act]

State of Maharashtra - Subsection

Section 47(1)(b) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961

(b)land belonging to, or held on lease from or by, a local authority, or a University established by law in the State of Maharashtra, or agricultural college, or school or any institution doing research in agriculture approved by the State Government;