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[Cites 0, Cited by 9] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(14) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961

(14)"to hold land", with its grammatical variations and cognate expressions, means to be lawfully in actual possession of land as owner or as tenant and "holding" shall be construed accordingly;