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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 328(2)] [Section 328] [Entire Act] State of Maharashtra - Subsection Section 328(2)(x) in Maharashtra Land Revenue Code, 1966 (x)under Section 31, the rules for the grant of unalienated land including provision for payment of price, action and conditions to be annexed to such grant;