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 220] [Entire Act] State of Maharashtra - Subsection Section 220(b) in Maharashtra Land Revenue Code, 1966 (b)loss of revenue, if any, caused to the State Government during the period the land remains with the State Government and no person takes it on lease or otherwise;
