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[Cites 0, Cited by 0] [Section 30(3)] [Section 30] [Entire Act]

State of Maharashtra - Subsection

Section 30(3)(d) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971

(d)The occupant shall hold the plot in the new site on the same terms and with the same rights and subject to the same liabilities as apply to the tenure of the plot held by him in the old site.