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[Cites 0, Cited by 0] [Section 27(5)] [Section 27] [Entire Act]

State of Maharashtra - Subsection

Section 27(5)(i) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961

(i)a person from whom any land has been resumed by his landlord for personal cultivation under any tenancy law, and who in consequence thereof has been rendered landless, provided that such person is a resident of the village in which the surplus land for distribution is situate or within eight kilometres thereof;