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[Cites 0, Cited by 0] [Section 31(2)] [Section 31] [Entire Act]

State of Maharashtra - Subsection

Section 31(2)(c) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971

(c)On disposal of the land along with the factory, plant, structures and other installations by way of sale, the State Government shall be entitled to half the unearned income and where such land is sold without any constructions aforesaid, the State Government shall be entitled to unearned income not exceeding 90 per cent, as the State Government may decide;