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[Cites 0, Cited by 0] [Section 31(2)] [Section 31] [Entire Act]

State of Maharashtra - Subsection

Section 31(2)(b) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971

(b)The land shall not be disposed of except along with the constructions thereon and the factory, plant and other installation if any, and the land so disposed of shall not, except with the approval of State Government be used for a purpose other than the purpose for which it was initially granted;