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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Maharashtra - Subsection

Section 42(3) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971

(3)When unoccupied land is granted for any non-agricultural purpose in leasehold rights under the provisions of these rules, the lease shall be executed in such form as the State Government may by order direct, regard being had to the situation of the land and the purpose for which the land is used.