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

State of Maharashtra - Subsection

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

(g)If in any year during the lease period any portion of the tank-bed land remains submerged so long as to make it impossible to grow any crops on it, proportionate reduction in rent shall be granted to the lessee. The decision of Collector in this behalf shall be final and conclusive;