Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Maharashtra - Section Section 58 in Maharashtra Land Revenue Code, 1966 58. Saving of operation of Section 55 in certain cases. - Nothing in Section 55 shall affect the validity of the terms or conditions of any lease or other express instrument under which land is, or may, hereafter be held from the State Government.
