Section 41(2)(iii) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971

[Cites 0, Cited by 0] [Section 41(2)] [Section 41] [Entire Act]

State of Maharashtra - Subsection

Section 41(2)(iii) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971

(iii)The grantee shall within three years (or such further period as Collector may allow) from the date of grant, erect a building of a substantial and permanent description on the land; failing which the land shall be liable to resumption on payment of compensation not exceeding occupancy price paid by the grantee.

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State of Maharashtra - Subsection

Section 41(2)(iii) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971