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] [Section 16] [Entire Act] State of Maharashtra - Subsection Section 16(e) in Maharashtra Horticulture Development Corporation Act, 1984 (e)to modify or rescind such allotments, including the right and power to evict allottees concerned on breach of any of the terms and conditions of their allotment;
