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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Maharashtra - Subsection

Section 31(3) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971

(3)in case of building sites situated within the purview of any Municipal Corporation or a Metropolitan Region the Collector shall obtain prior approval of the State Government before disposing of such property by public auction or by inviting public tenders, as provided in sub-rule(1).