Section 294 in Maharashtra Land Revenue Code, 1966
294. Right of Government to lands and foreshore.
- All unoccupied lands within the City of Bombay, and every unoccupied portion of the foreshore, below high water mark, shall be deemed, and are hereby declared to be, the property of the State Government, subject always to the rights of way and all other rights of the public legally subsisting.For the avoidance of doubt, it is hereby expressly declared that nothing in this Section shall be taken to affect the right of the State Government to unoccupied lands declared to be the property of the State Government by any earlier law.
