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[Cites 0, Cited by 0] [Section 10(6)] [Section 10] [Entire Act]

State of Maharashtra - Subsection

Section 10(6)(b) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Rules, 1962

(b)an appeal against the declaration of any land as surplus land is still pending, he shall omit such land from the final statement, and thereupon the Collector or the authorised officer shall, ascertain from the applicant for land to omitted whether he wants any other surplus land available for distribution; and include his name in the final statement.