Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Maharashtra - Section

Section 49 in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971

49. Certificate for grant of land.

- Where any land is granted either in occupancy rights or in leasehold rights under the provisions of these rules, the Tahsildar shall issue a certificate in Form XVIII appended to these rules.