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[Cites 0, Cited by 2] [Section 31(1)] [Section 31] [Entire Act]

State of Maharashtra - Subsection

Section 31(1)(a) in The Maharashtra Prevention of Fragmentation and Consolidation of Holdings Act, 1947

(a)be transferred, whether by way of sale (including sale in execution of a decree of a Civil Court or for recovery of arrears of land revenue or for sums recoverable as arrears of land revenue) or by way of gift, exchange, lease, or otherwise; or