Section 29(3)(b) in Maharashtra Land Revenue Code, 1966

[Cites 0, Cited by 0] [Section 29(3)] [Section 29] [Entire Act]

State of Maharashtra - Subsection

Section 29(3)(b) in Maharashtra Land Revenue Code, 1966

(b)immediately before the commencement of this Code hold -

(i)[***] [Deleted by Maharashtra Act No. 44 of 2018 dated 27.7.2018.]

(ii)elsewhere hold land in occupancy rights with restrictions on the right to transfer under any other law relating to land revenue; and