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[Cites 0, Cited by 0] [Section 41(2)] [Section 41] [Entire Act]

State of Maharashtra - Subsection

Section 41(2)(i) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971

(i)The grantee shall level and clear it sufficiently to render it suitable for the particular non-agricultural purpose for which the land is granted;