Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 22A] [Entire Act] State of Maharashtra - Subsection Section 22A(2) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971 (2)Notwithstanding anything contained in sub-rule (2), twenty-five per cent, of the total available marshy land shall be kept reserved for other purposes.
