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[Cites 0, Cited by 0] [Section 17(3)] [Section 17] [Entire Act]

State of Maharashtra - Subsection

Section 17(3)(f) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Rules, 1962

(f)if the land is being acquired otherwise than under the Land Acquisition Act, 1894, the name and address of the person from whom the land is to be acquired.