Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 72] [Entire Act] State of Maharashtra - Subsection Section 72(c) in Maharashtra Horticulture Development Corporation Act, 1984 (c)under section 56, the manner in which Government lands transferred to the Corporation shall be dealt with by the Corporations after development;
