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[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Maharashtra - Subsection

Section 15(2)(d) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Rules, 1962

(d)if the major portion of the income of the lands held by the trust is not appropriated for the purpose of education or medical relief, an undertaking in Form XV.