Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 17(3)] [Section 17] [Entire Act] State of Maharashtra - Subsection Section 17(3)(e) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Rules, 1962 (e)if the area to be acquired is within the limits of any Municipality, whether the Municipality has given necessary building permission;