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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Maharashtra - Subsection

Section 51(2) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971

(2)The grantee or the lessee shall, where the number of trees which under the grant or lease be is required to plant and maintain is reduced by reason of drying up or for any other reason whatsoever, plant and maintain under the grant or lease.