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[Cites 0, Cited by 0] [Section 29(4)] [Section 29] [Entire Act]

State of Maharashtra - Subsection

Section 29(4)(ii) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961

(ii)where the proceedings are already initiated before the date of commencement of the Maharashtra Agricultural Lands (Ceiling on Holdings) (Amendment) Act, 2018, (Maharashtra LXXI of 2018) such proceedings shall abate and the Collector shall make an order to that effect.]