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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Maharashtra - Subsection

Section 17(5) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971

(5)When an application is made on behalf of a serving member of the armed forces or an ex-serviceman, as provided in sub-rule (3), the grant will be made in the name of such serving member or as the case may be, the ex-serviceman unless he is dead.