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 21] [Entire Act] State of Maharashtra - Subsection Section 21(2) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971 (2)Such lands shall not be disposed of by the Collector in occupancy rights except with the sanction of the State Government.
