Section 4(1)(a) in The Maharashtra Agricultural Lands (Lowering of Ceiling on Holdings) Distribution of Surplus Land and (Amendment) Rules, 1975

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State of Maharashtra - Subsection

Section 4(1)(a) in The Maharashtra Agricultural Lands (Lowering of Ceiling on Holdings) Distribution of Surplus Land and (Amendment) Rules, 1975

(a)for the purposes of sub-section (2) of section 27, whether the land holder from whose holding the land is declared surplus had resumed any land for personal cultivation under the relevant tenancy law at any time before the 2nd October, 1975 and on that account, whether the land is likely to be distributed to persons referred to in sub-section (2) of section 27, or

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State of Maharashtra - Subsection

Section 4(1)(a) in The Maharashtra Agricultural Lands (Lowering of Ceiling on Holdings) Distribution of Surplus Land and (Amendment) Rules, 1975