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[Cites 0, Cited by 0] [Section 57(1)] [Section 57] [Entire Act]

Bombay Presidency - Subsection

Section 57(1)(c) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

(c)the purchaser shall not hold the land in excess of the ceiling area permissible under the Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 ; and