Section 162(b) in Maharashtra Land Revenue Code, 1966

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State of Maharashtra - Subsection

Section 162(b) in Maharashtra Land Revenue Code, 1966

(b)the terms and conditions on which and the extent to which any resident of the village may obtain, -

(i)wood, timber, fuel or any other forest produce;

(ii)mooram, kankar, sand, earth, clay, stones or any other minor minerals;