Section 22(1)(e) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971

[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

State of Maharashtra - Subsection

Section 22(1)(e) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971

(e)If the reclamation is not carried out with due diligence within two years of the date of lease or if half the area is not reclaimed so as to be in a state fit for use for agricultural purposes at the end of ten years from such date and the whole at the end of twenty years from such date or if any land once reclaimed as aforesaid is not maintained in a state fit for use for agricultural purposes the lease shall be liable to cancellation at the discretion of the Collector:

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State of Maharashtra - Subsection

Section 22(1)(e) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971