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[Cites 0, Cited by 0] [Section 28(3)] [Section 28] [Entire Act]

State of Maharashtra - Subsection

Section 28(3)(d) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961

(d)for any other reason it is undesirable in the interest of the full and efficient cultivation of the land, that the joint farming society should continue to cultivate the land,