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[Cites 0, Cited by 0] [Section 22A] [Entire Act]

State of Maharashtra - Subsection

Section 22A(3) in The Maharashtra (Vidarbha Region) Agricultural Debtors Relief Act, 1969

(3)The market value of the lands, which under any law for the time being in force, are not transferable or alienable except with the previous sanction of the Collector or the State Government, shall be calculated in such manner as may be prescribed.