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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Maharashtra - Subsection

Section 5(1) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971

(1)Except as provided in Rules 6,7 and 8, no land shall be granted free of occupancy price or free of land revenue or both without the sanction of the State Government.