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 20] [Entire Act]

State of Maharashtra - Section

Section 16 in Maharashtra Land Requisition Act, 1948

16. Exemption.

- The [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may be rules exempt any land from the provisions of section 5 or 6 or both on such terms and conditions as may be specified in the said rules.