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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Maharashtra - Subsection

Section 4(2) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Grant of Surplus Lands Taken over from Industrial Undertakings Order, 1970

(2)The Corporation shall not assign, mortgage, sub-let or otherwise part with possession, or dispose of in any manner whatsoever, the Corporation lands or any part thereof or any interest therein, except with the previous permission in writing of the State Government.