Section 13 in The Maharashtra Agricultural Lands (Lowering of Ceiling on Holdings) Distribution of Surplus Land and (Amendment) Rules, 1975
13. Amendment of Ceiling Rules of 1962.
- In the Maharashtra Agricultural Lands (Ceiling on Holdings) Rules, 1962, rules 10, 11, 12, 12-A and 13 shall be deleted except as respects things done or omitted to be done thereunder.Form I[See rule 6(1)]Public notice under rule 6(1) of Maharashtra Agricultural Lands (Lowering of Ceiling on Holdings) (Distribution of Surplus Land) [and the Maharashtra Agricultural Lands (Ceiling on Holdings) (Amendment)] [Substituted for the words 'and (Amendment)' by Notification No. ICH. 1176/14373-L-8, dated 29th January, 1977.] Rules, 1975(Omitted)Form II[See rule 6(1)]Public notice under 6(1) of Maharashtra Agricultural Lands (Lowering of Ceiling on Holdings) (Distribution of Surplus Land) [and the Maharashtra Agricultural Lands (Ceiling on Holdings) (Amendment)] [Substituted for the words 'and (Amendment)' by Notification No. ICH. 1176/14373-L-8, dated 29th January, 1977.] Rules, 1975(Omitted)Form III[See rule 7(1) and (2)](Omitted)Form IV[See rule 8(2)]Form of undertaking to be given by a grantee under sub-rule (2) of rule 8(Omitted)Form V(See rule 11)Form undertaking to be executed by the grantee(Omitted)
