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

State of Maharashtra - Subsection

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

(f)the lessee shall relinquish, after being given a notice of thirty days, the possession of the lands without claiming any compensation if the land is required for any Government work or any public purpose during the lease period;