Section 4(1)(e) in The Maharashtra Land Revenue (Transfer of Occupancy by Tribals to Non-Tribals) Rules, 1975

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State of Maharashtra - Subsection

Section 4(1)(e) in The Maharashtra Land Revenue (Transfer of Occupancy by Tribals to Non-Tribals) Rules, 1975

(e)the transfer of the land by way of sale or lease-

(i)if the land is required by an industrial undertaking in connection with any bona fide industrial operations carried on or to be carried on by such undertaking;

(ii)if the land required for the benefit of any educational or charitable institution;

(iii)if the land is required for the benefit of a co-operative society;

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State of Maharashtra - Subsection

Section 4(1)(e) in The Maharashtra Land Revenue (Transfer of Occupancy by Tribals to Non-Tribals) Rules, 1975