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

State of Maharashtra - Subsection

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

(h)if a lessee commits a breach of any of the conditions specified in clauses (a) to (c) above or any other additional conditions, which the Collector may deem fit to impose, the Collector may resume and take possession of the land so leased to the lessee and lessee shall then be liable to be evicted from such land.