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[Cites 0, Cited by 0] [Section 27(3)] [Section 27] [Entire Act]

State of Maharashtra - Subsection

Section 27(3)(a) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961

(a)shall first be offered to the landlord who had leased the land to such person and such landlord has not exercised his right of resumption under the relevant tenancy law or under section 19; and