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[Cites 0, Cited by 0] [Section 30A(3)] [Section 30A] [Entire Act]

Union of India - Subsection

Section 30A(3)(b) in The Tea Rules, 1954

(b)The area of land in respect of which permission may be granted shall not exceed in any one case [60 hectares] [Substituted by G.S.R. 453, dated 25th March, 1961] where the applicant is an individual proprietor or a partnership and [120 hectares] [Substituted by G.S.R. 453, dated 25th March, 1961] where the applicant is a limited liability company.