Section 12(1)(iii) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971

[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

State of Maharashtra - Subsection

Section 12(1)(iii) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971

(iii)an agriculturist referred to in clause (ii) of sub-rule (1) of Rule 11, may be granted land to such extent as the State Government may, from time to time, direct, and

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State of Maharashtra - Subsection

Section 12(1)(iii) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971