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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of Maharashtra - Subsection

Section 7(1)(i) in The Maharashtra Debt Relief (Adjustment of Debts) Rules, 1979

(i)in the case of a debtor who is a marginal farmer, small farmer or other agriculturist, obtain from the Tahsildar within the limits of whose jurisdiction, the debtor resides or holds agricultural land or other property, such particulars as it may consider relevant, as respects the debtor's land holding, the produce raised thereupon during the said specified period and the approximate value of such produce;