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[Cites 0, Cited by 0] [Section 21A(11)] [Section 21A] [Entire Act]

State of Maharashtra - Subsection

Section 21A(11)(e) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971

(e)the lessee shall not cause any damage in the existing tank, dam or project nor shall he do such act so as to cause damage to the tankbed land granted to him under the lease. If any damage is caused to the tank-bed lands granted on lease or to the tank, dam or project, he shall be held liable for compensating the cost incurred in restoring the same to the original form as it existed before such damage;