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[Cites 0, Cited by 0] [Section 33(3)] [Section 33] [Entire Act]

State of Maharashtra - Subsection

Section 33(3)(b) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971

(b)the land shall be liable to resumption, wholly or in case it is required for Government purposes, on payment of compensation for improvements, if any, made by the lessee at original cost minus depreciation.