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[Cites 0, Cited by 0] [Section 37A(2)] [Section 37A] [Entire Act]

State of Maharashtra - Subsection

Section 37A(2)(b) in Maharashtra Land Revenue Code, 1966

(b)"nazul land" means the type of Government land used for nonagricultural purpose such as building, road, market, playground or any other public purpose or the nazul land which has potential for such use in future including such lands granted on long or short term lease or on no compensation agreement.]