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[Cites 0, Cited by 0] [Section 29(3)] [Section 29] [Entire Act]

State of Maharashtra - Subsection

Section 29(3)(c) in Maharashtra Land Revenue Code, 1966

(c)before the commencement of this Code have been granted rights in unalienated land under leases which entitle them to hold the land in perpetuity, or for a period not less than fifty years with option to renew on fixed rent, under any law relating to land revenue and in force before the commencement of this Code; and all provisions of this Code relating to the rights, liabilities and responsibilities of Occupants - Class II shall apply to them as if they were Occupants - Class II under this Code.