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

State of Maharashtra - Subsection

Section 21A(12) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971

(12)The Collector shall obtain from each such lessee an agreement in the appropriate form incorporating the above conditions and such other additional conditions as he may deem fit to impose and cause the lessee to be placed in possession of the tank bed-lands leased to him.]