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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Maharashtra - Subsection

Section 15(2) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971

(2)If the grantee commits a breach of any of the conditions specified in sub-rule (1), the Collector may resume and take possession of the land granted to him, and the grantee shall be liable to be evicted from the land.