Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Maharashtra - Subsection

Section 33(4) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971

(4)An agreement in Form VI shall be executed by the lessee before he is put in possession of the land.D. Grant of land in leasehold rights for any non-agricultural purpose