[Cites 0, Cited by 0]
[Entire Act]
State of Maharashtra - Section
Section 10 in The Maharashtra Land Revenue (Partition of Holdings) Rules, 1967
10. Saving.
- No holding shall be partitioned under the provisions of these rules, if such partition results in creating a holding less in extent than the standard area determined by the State Government under the provisions of the Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947.Form 'A'[See Rule 3]NoticeSon of ........................... resident of village ............................ Taluka ........................... District ............................Whereas ........................... son of ........................... co-holder of the holding specified below in village ........................... taluka ............................. district ............................ Has applied for partition of his share in the said holding;And whereas it is proposed to partition the said holding, and the date of hearing has been fixed for ...........................20, at ............................. O' clock atYou are hereby informed that you should appear either personally or through a legal practitioner or recognised agent on the date fixed and state your objections, if any;In the event of you failure so to appear and state your objections, it will be assumed that you have no objection to the said partition.Particulars of the holding| Survey No./ Hissa No. | Area | Land Revenue |
| Survey No./ Hissa No. | Area | Land Revenue |