Legal Document View

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
[Cites 0, Cited by 0] [Section 22A(1)] [Section 22A] [Entire Act]

State of Maharashtra - Subsection

Section 22A(1)(ii) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971

(ii)small or big entrepreneurs in the ratio of60 : 40, respectively. The area of the land to be leased to the different categories mentioned above shall be as follows :-