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[Cites 0, Cited by 0] [Section 27(5)] [Section 27] [Entire Act]

State of Maharashtra - Subsection

Section 27(5)(ii) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961

(ii)a person who had leased his land to any undertaking referred to in section 28, provided that, such person is a resident of the taluka in which the surplus land for distribution is situate, the net annual income of such person from all sources does not exceed four thousand rupees, and such person has not been granted any land under section 28-1AA;