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State of Maharashtra - Section

Section 33 in Maharashtra Land Revenue Code, 1966

33. Temporary right to alluvial lands of small extent.

- When alluvial land forms on any bank or shore, the occupant, if any, of such bank or shore shall be entitled to the temporary use thereof unless or until the area of the same exceeds one acre. When the area of the alluvial land exceeds one acre, it shall be at the disposal of the Collector subject to the provisions of Section 32.