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[Cites 0, Cited by 0] [Section 82(2)] [Section 82] [Entire Act]

State of Maharashtra - Subsection

Section 82(2)(h) in The Maharashtra Tenancy and Agricultural Lands Act, 1948

(h)the terms and conditions for exchange of lands and the form of certificate to be issued under section 33;
(hh)[ the period within which and the manner in which particulars of land are to be furnished to Mamlatdar under section 34A] [This clause was inserted, by Bombay 38 of 1957, Section 27(2).];
(ha)[ other factors to be taken into consideration for determining reasonable rent under section 43B] [This clause was inserted by Bombay 31 of 1956, Section 43(6).];