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[Cites 0, Cited by 0] [Section 33(3)] [Section 33] [Entire Act]

State of Maharashtra - Subsection

Section 33(3)(a) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971

(a)the land shall be liable to resumption, in case it is not used for the manufacture of salt or in case it is used for any purpose other than the manufacture of salt;