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[Cites 0, Cited by 0] [Section 27(2)] [Section 27] [Entire Act]

State of Maharashtra - Subsection

Section 27(2)(b) in The Maharashtra Tenancy and Agricultural Lands Act, 1948

(b)who is a member of a co-operative farming society and as such member to sub-let; assign, mortgage or to create a charge on his interest in the land in favour of such society, or in consideration of a loan advanced by any person authorised under section 54 of the Bombay Agricultural Debtors Relief Act, 1947.