Section 12(2)(iv) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961

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State of Maharashtra - Subsection

Section 12(2)(iv) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961

(iv)the case under sub-clause (b) of clause (2), within three months from the date of such conversion [(being the date notified under section 11A)] [These words were substituted for the words '(such date being a date to be notified in the Official Gazette by the State Government in respect of any area)' by Maharashtra 21 of 1975, Section 6(6).],

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State of Maharashtra - Subsection

Section 12(2)(iv) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961