Section 23 in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971
23. Savings.
- Nothing contained in rules in this part shall apply to khar lands and tank bed lands [***] [These words were deleted by G. N. M.G.G., Extraordinary part IV-B, date 25.9.2008 page 1046.] and to surplus lands vesting in the State Government under Section 21 of the Maharashtra Agricultural Land (Ceiling on Holdings) Act, 1961.
