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[Cites 0, Cited by 0] [Section 328(2)] [Section 328] [Entire Act]

State of Maharashtra - Subsection

Section 328(2)(xv) in Maharashtra Land Revenue Code, 1966

(xv)under Section 43, the rules subject to which the Collector or Survey Officer may prohibit the use of land for other purposes and summarily evict any holder who uses such land for such prohibited purpose;