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[Cites 0, Cited by 0] [Section 20(3)] [Section 20] [Entire Act]

State of Maharashtra - Subsection

Section 20(3)(a) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961

(a)Whether the landlord is entitled to restoration of the possession of the whole or any part of such surplus land if so, the area and other particulars of such land; and