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 22A] [Entire Act] State of Maharashtra - Subsection Section 22A(3) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971 (3)The grant of land on lease shall be subject to such terms and conditions as may be determined by the Government, from time to time.
