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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 52] [Entire Act] State of Maharashtra - Subsection Section 52(1) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971 (1)to require that the said land be vacated and delivered up to the State Government free of all claims or encumbrances of any person whatsoever, or
