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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Maharashtra - Subsection

Section 38(3) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971

(3)A licence in Form VII shall ordinarily be given for such purposes subject to such additional conditions as the Collector may deem fit to impose regard being had to the circumstances of each case.