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[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

State of Maharashtra - Subsection

Section 12(2)(i) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961

(i)in the case under sub-clause (a) of clause (1), within [one month] [These words were substituted for the words 'six months' by Maharashtra 2 of 1976, Section 4(a).] from the [commencement date] [These words were substituted for the words 'appointed day' by Maharashtra 21 of 1975, Section 6(4).], and