Section 51(1)(b) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971

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State of Maharashtra - Subsection

Section 51(1)(b) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971

(b)Except as otherwise directed, in any case, regard being had to soil, climate, rainfall, location and other factors relevant to the land, the grantee or the lessee shall, during the currency of the grant or lease where the land is granted or leased for a non-agricultural purpose, plant and maintain such number of trees of suitable species so as to ensure that there is not less than one tree per 100 sq. mts., within a period of three years from the date of taking over possession of land.

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State of Maharashtra - Subsection

Section 51(1)(b) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971