Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Maharashtra - Subsection

Section 36(iii) in The Maharashtra Land Revenue Record of Rights and Registers (Preparation and Maintenance) Rules, 1971

(iii)The tenure on which the land is held, that is to say, whether the land is alienated or un-alienated, and in case of un-alienated land whether held as Occupant-Class I, Occupant-Class II or as Government lessee.