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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Maharashtra - Subsection

Section 56(3) in Maharashtra Horticulture Development Corporation Act, 1984

(3)If any land placed at the disposal of the Corporation under sub-section (1) is required at any time thereafter by the State Government, the Corporation shall replace it at the disposal of the State Government upon su:h terms and conditions as may be mutually agreed upon.