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[Cites 0, Cited by 0] [Section 27(10)] [Section 27] [Entire Act]

State of Maharashtra - Subsection

Section 27(10)(c) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961

(c)a dependant in relation to any such serving member or ex-servicemen means his widow, son, son's son, unmarried daughter, father or mother - in that order, whose gross annual income for the year immediately preceding the month in which surplus land is granted under this section does not exceed [Rs. 12,000] [These letters and figures were substituted for the letters and figures 'Rs. 4,500' by Maharashtra 13 of 1988, Section 2.];