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[Cites 0, Cited by 0] [Section 2(5)] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(5)(e) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961

(e)dry crop land, that is to say, land other than land falling under sub-clause (a), (b), (c) or (d) of this clause.