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[Cites 0, Cited by 3] [Section 29] [Entire Act]

State of Maharashtra - Subsection

Section 29(2) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961

(2)If sanction is given by the Collector to any transfer or division under subsection (1) subsequent transfer or division of land shall also be subject to the provisions of sub-section (1).