Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 163A(4)] [Section 163A] [Entire Act]

State of Maharashtra - Subsection

Section 163A(4)(a) in Maharashtra Housing and Area Development Act, 1976

(a)"purchase of land" shall include obtaining land on lease on payment of any premium or any other consideration;