Section 64(2)(a) in The Maharashtra Tenancy and Agricultural Lands Act, 1948

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State of Maharashtra - Subsection

Section 64(2)(a) in The Maharashtra Tenancy and Agricultural Lands Act, 1948

(a)in the case of agricultural land-

(i)to the tenant in actual possession thereof, notwithstanding the fact that such land is a fragment, and

(ii)to all persons and bodies mentioned in the priority list;