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[Cites 0, Cited by 2] [Section 27(3)] [Section 27] [Entire Act]

State of Maharashtra - Subsection

Section 27(3)(b) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961

(b)then to a person, who being previously employed on the compact block as an agricultural labourer or as technical or other staff engaged on or in relation to the agricultural produce raised or grown thereon, has been rendered unemployed as a result of the land of such block being declared surplus land.