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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Maharashtra - Subsection

Section 22(a) in The Maharashtra Land Revenue (Revenue Surveys and Sub-Divisions of Survey Number) Rules, 1969

(a)in the case of survey numbers, in Form 'A' if the land is used for an agricultural purpose, and in Form 'B' if it is used for a purpose other than agriculture;