Legal Document View

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
[Cites 0, Cited by 0] [Section 6(6)] [Section 6] [Entire Act]

State of Maharashtra - Subsection

Section 6(6)(i) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Setting up Joint Farming Societies Scheme, 1968

(i)Where the Collector is of the opinion that actual possession of the land referred to in paragraph (a) of sub-clause (5) cannot be given to the grantee unless the lands are remeasured and demarcated, he shall cause only the lands referred to in paragraph (b) of the said sub-clause (5) to be measured and demarcated and pass orders granting such land to the members concerned.