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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Maharashtra - Subsection

Section 30(4) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971

(4)The provisions of sub-rule (2) and sub-rule (3) shall also apply in relation to any land that may be acquired for the purpose by Government under the Land Acquisition Act, 1894, due to non-availability of any suitable Government Land.