Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2(5)] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(5)(d) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961

(d)dry crop land, that is to say, land other than land falling under sub-clause (a), (b) or (c) of this clause situated in the Bombay Suburban District and Districts of Thana, Kolaba, Ratnagiri and Bhandara and in the Brahmapuri, Gadchiroli and Sironcha Talukas of the Chandrapur District and which is under paddy cultivation for a continuous period of three years immediately preceding the commencement date;