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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Maharashtra - Subsection

Section 71(d) in The Maharashtra Tenancy and Agricultural Lands Act, 1948

(d)a list of the applicant's documents, if any, and of his witnesses, and whether such witnesses are to be summoned to attend or whether the applicant will produce them on the day of the hearing;