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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 29] [Entire Act] State of Maharashtra - Subsection Section 29(1) in Maharashtra Land Revenue Code, 1966 (1)There shall be under this Code the following classes of persons holding land from the State, that is to say-(a)Occupants - Class I(b)Occupants - Class II(c)Government lessees.
