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[Cites 0, Cited by 0] [Section 22A(1)] [Section 22A] [Entire Act]

State of Maharashtra - Subsection

Section 22A(1)(b) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971

(b)upto 30 hectares of land each to fishermen's co-operative societies, other societies, companies and entrepreneurs :