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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(20A) in The Maharashtra Tenancy and Agricultural Lands Act, 1948

(20A)[ "warkas land" means land which is used for the purpose of rab manure in connection with rice cultivation and is classified in the revenue record as warkas;] [This clause was inserted by Bombay 15 of 1957, Section 2(a). ]