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[Cites 0, Cited by 1] [Section 2(5)] [Section 2] [Entire Act]

State of Maharashtra - Subsection

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

(a)[ land with an assured supply of water for irrigation and capable of yielding at least two crops in a year, that is to say,- [Sub-clauses (a) to (e) were substituted for sub-clauses (a) to (d) by Maharashtra 21 of 1975, Section 3(3), read with Maharashtra 47 of 1975, Section 2.]
(i)land irrigated seasonally as well as perennially by flow irrigation from any source constructed or maintained by the State Government or by any Zilla Parishad or from any other natural source of water; or
(ii)land irrigated perennially by a Government owned and managed lift from any source constructed or maintained by the State Government or by any Zilla Parishad or from any other natural source of water;