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[Cites 0, Cited by 0] [Section 33C(5)] [Section 33C] [Entire Act]

State of Maharashtra - Subsection

Section 33C(5)(III) in The Maharashtra Tenancy and Agricultural Lands Act, 1948

(III)[ Restriction upon holding land in excess of ceiling area.] [This portion was substituted for sections 34 to 36 by Bombay 13 of 1956, Section 24.]