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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Maharashtra - Subsection

Section 5(3) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Grant of Surplus Lands Taken over from Industrial Undertakings Order, 1970

(3)The Corporation shall endeavour to bring under cultivation as much area of the Corporation lands as possible, and to raise as many food crops and other cash crops without in any manner affecting the supply of raw material to the industrial undertakings as required by clause (1).