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[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

State of Maharashtra - Subsection

Section 11(1)(i) in The Maharashtra Land Revenue (Revenue Surveys and Sub-Divisions of Survey Number) Rules, 1969

(i)the total area on amalgamation does not exceed [12.1406 hectares] [Substituted by G.N. of 25.11.1970.] or where one of the survey numbers or sub-divisions, as the case may be, to be amalgamated is less than [2.0234 hectares] [Substituted by G.N. of 25.11.1970.] in area [16.1874 hectares] [Substituted by G.N. of 25.11.1970.];