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 31H(1)] [Section 31H] [Entire Act]

State of Maharashtra - Subsection

Section 31H(1)(iii) in Maharashtra Public Trust Rules, 1951

(iii)in the purchase of immovable properties approved by the State Government , or in the construction of buildings on lands so purchased or otherwise acquired, subject to conditions specified in rules 31I and 31 J.