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 6(4)] [Section 6] [Entire Act]

State of Maharashtra - Subsection

Section 6(4)(e) in The Maharashtra Agricultural Lands (Lowering of Ceiling on Holdings) Distribution of Surplus Land and (Amendment) Rules, 1975

(e)
(i)whether the applicant is a serving member of the armed forces or an ex-servicemen or dependent of such person who died before any land was granted under any law or by any executive orders; and his gross annual income, duly certified; or
(ii)whether applicant is a person belonging to a Scheduled Caste, Scheduled Tribe, Nomadic Tribe, Vimukta Jati Backward Class, and if so, the details thereof; or
(iii)whether the applicant is a member of a co-operative farming society, and if so, the name of such society and the area of land falling to his share in the society; or
(iv)whether the applicant is or was employed as agricultural labourer or as technical or other staff engaged on or in relation to the agricultural produce raised or grown on the surplus land in a compact block notified for distribution in the aforesaid public notice, or
(v)whether the applicant had previously leased his land to any undertaking referred to in section 28 or to a person holding land in one or more compact blocks and if so, the annual gross income of such applicant from all sources;