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[Cites 0, Cited by 0] [Section 43(1)] [Section 43] [Entire Act]

State of Maharashtra - Subsection

Section 43(1)(i) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971

(i)that in the opinion of the Collector there is no deliberate or malafide intention on the part of encroacher in making the encroachment on Government land;