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[Cites 0, Cited by 0] [Section 83(1)] [Section 83] [Entire Act]

State of Maharashtra - Subsection

Section 83(1)(b) in Maharashtra Housing and Area Development Act, 1976

(b)lands, and building vesting in, or leased to, the State Government or requisitioned by the State Government, but not those lands and buildings where the land vesting in or leased to the State Government is given on lease and the building erected thereon belongs to any other person, and also not those lands and buildings where the land and building thereon vesting in or leased to the State Government are given on lease to any other person;