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[Cites 0, Cited by 0] [Section 21A(11)] [Section 21A] [Entire Act]

State of Maharashtra - Subsection

Section 21A(11)(a) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971

(a)the lessee shall not mortgage, sell, assign, sub-let or otherwise transfer such land or any part thereof nor shall be kept the land fallow, if it is found to be so, the Collector may resume such lands and dispose of the same in the manner he thinks fit and no claim shall be entertain or, no compensation shall be paid for such resumption;