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[Cites 0, Cited by 5] [Section 3(3)] [Section 3] [Entire Act]

State of Maharashtra - Subsection

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

(i)in the land held by a family of which the person, is a member, the share of each member of the family shall be determined so that each member who is entitled to a share on partition, shall be taken to be holding separately land to the extent of his share, as if the land had been so divided and separately held on the relevant date;