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[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

State of Maharashtra - Subsection

Section 21(1)(e) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961

(e)the area and [particulars of land out of surplus land, in respect of which the right, title and interest of the person [or family unit] [These words were substituted for the words 'particulars of land which' by Maharashtra 13 of 1962, Section 4(1)(d).] holding it] is to be forfeited to the State Government.