Section 10(5)(a) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Rules, 1962

[Cites 0, Cited by 0] [Section 10(5)] [Section 10] [Entire Act]

(a)shall consider -

(i)the objections, if any, received in relation to the matters provided in the provisional statement;

(ii)new applications received for grant of land in pursuance of notice issued under sub-rule (3); and

(iii)the suggestions or recommendations submitted by the District Deputy Registrar of Co-operative Societies under sub-rule (4), and

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