Section 11(4) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971

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State of Maharashtra - Subsection

Section 11(4) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971

(4)Except with the previous permission of the State Government, no lands shall be granted to any person who, on the 15th day of August, 1968,-

(a)having three or less than three children, has exceeded three after that date; or

(b)having more than three children, has exceeded that number after that date;