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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Maharashtra - Subsection

Section 17(1) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Rules, 1962

(1)An industrial undertaking seeking exemption from the provisions of the Act in respect of the land held by it or to be acquired by it, shall make an application in writing to the State Government through the Collector within whose jurisdiction all or major portion of the land held by it or to be acquired by it are situate.