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[Cites 0, Cited by 0] [Section 22A] [Entire Act]

State of Maharashtra - Subsection

Section 22A(5) in Maharashtra Land Revenue Code, 1966

(5)The compensatory land to be transferred to the State Government under sub-section (3) shall, notwithstanding anything contained in any other law, rule or orders made thereunder, be assigned by the Collector under section 22 for the use only of free pasturage of village cattle or for grass or fodder reserve.