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 27(5)] [Section 27] [Entire Act]

State of Maharashtra - Subsection

Section 27(5)(ia) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961

(ia)[ A non-Tribal-transferee whose land (being land of a Tribal-transferor transferred to the non-Tribal-transferee) has been restored to the Tribal-transferor under the provisions of the Maharashtra Restoration of Lands to Scheduled Tribes Act, 1974, and who holds no other land and who earns his livelihood principally by manual labour on agricultural land.