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[Cites 0, Cited by 0] [Section 6(3)] [Section 6] [Entire Act]

State of Maharashtra - Subsection

Section 6(3)(c) in The Cotton Ginning and Pressing Factories (Maharashtra Provision for Uniform Application and Amendment) Act, 1961

(c)the sub-tenant of a permanent tenant shall be liable to pay as purchase price a sum equal to three times the amount of such assessment of the land so retained to the permanent tenant and three times such assessment to the Mehwassi, within the period, and in the manner specified in sub-section (4).