Section 2(8)(d) in The Maharashtra Tenancy and Agricultural Lands Act, 1948

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State of Maharashtra - Subsection

Section 2(8)(d) in The Maharashtra Tenancy and Agricultural Lands Act, 1948

(d)for the purposes of sections 11, 16, 17, 17A, 17B, 18, 19, 20, 26, 28, 29, 29A, 30, 41, 63, 64, 64A, 84A, 84B and 84C-

(i)the sites of dwelling houses occupied by agriculturists, agricultural labourers or artisans and land appurtenant to such dwelling houses;

(ii)the sites of structures used by agriculturists for allied pursuits].