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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(1)(d) in The Maharashtra Restoration Of Lands To Scheduled Tribes Act, 1974

(d)“improvements” in relation to land means any drainage works, embankments, Bandharas, wells or any other works appurtenant to such land constructed or maintained thereon for the purposes of agriculture, and all structures, permanent fixtures and trees on such land;