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] [Section 5] [Entire Act]

State of Maharashtra - Subsection

Section 5(e) in The Maharashtra Land Revenue Farm Building (Erection, Renewal, Reconstruction, Alteration, Additions, etc.) Rules, 1989

(e)any other reasonable conditions which the Collector may deem fit to impose regard being had to sanctioned use of land on which farm building is proposed to be erected or any work of renewal reconstruction, alterations or additions to the farm building is proposed to be carried out.