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State of Maharashtra - Section

Section 33B in Madhya Pradesh Bhudan Yagna Act, 1953

33B. Power of Board to allot land for community purpose.

(1)The Board may allot any land vesting in it for a community purpose or exchange any such land with other land or surrender it to the State Government.
(2)The land allotted for a community purpose shall vest in the State Government from the date of such allotment.]