Section 295 in Maharashtra Land Revenue Code, 1966
295. Such lands and foreshore how disposed of.
- It shall he lawful for the Collector, with the sanction of the State Government, to dispose of any lands or foreshore vested in the State Government in such manner and subject to such conditions as he may deem fit, and in any such case, the land or foreshore so disposed of shall be held only in the manner, for the period and subject to the conditions so prescribed.Transfer of lands etc.
