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 9 in The Maharashtra Housing and Area Development (Disposal of Land) Rules, 1981 9. Disposal of land for religious purposes. - No vacant land shall be leased by the Authority for a religious purpose except with the previous sanction of the State Government.
