Section 19 in The Maharashtra Khar Lands Development Act, 1979
19. No amount payable in certain cases for use or removal of earth.
Any land, which before the date of commencement of this Act has been used for the purpose of obtaining earth or others materials for the construction or repair of any embankment, shall be deemed to be at the disposal of the State Government for such purpose, without payment of any amount for the use or removal of such earth or other materials.
