Section 2 in The Maharashtra Land Revenue Restoration of Occupancy (Unauthorisedly Transferred by Occupants Belonging to Scheduled Tribes) Rules, 1969
2. Application under Section 36(3) [or restoration of land transferred to member of schedule tribes)] [Inserted the Maharashtra Land Revenue Restoration of Occupancy Unauthorisedly Transferred by Occupants belonging to Scheduled Tribes (Amendment) Rules, 1979, Section 2, dated 21st June, 1979.] and procedure for disposal thereof.
- Every application under sub-section (3) of section 36 [for restoration of possession of any land transferred to a person belonging to a schedule Tribes in contravention of sub-section (2) of Section 36] [Inserted the Maharashtra Land Revenue Restoration of Occupancy Unauthorisedly Transferred by Occupants belonging to Scheduled Tribes (Amendment) Rules, 1979, Section 2, dated 21st June, 1979.] shall be accompanied by an extract of the relevant entry from the record of rights, and register of mutation in relation to the occupancy is alleged have been transferred.
