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 21A] [Entire Act] State of Maharashtra - Subsection Section 21A(10) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971 (10)Tank-bed lands shall not be disposed of by the Collector or in occupancy right except with the previous sanction of the State Government.
