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 Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 2] [Entire Act] State of Maharashtra - Subsection Section 2(5A) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 (5A)[ "Code" means the Maharashtra Land Revenue Code, 1966;] [Clauses (5A) was inserted by Maharashtra 21 of 1975, Section 3(4).]
