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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Maharashtra - Subsection

Section 15(1)(a) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971

(a)the grantee shall not mortgage, sell, assign or otherwise transfer the land or any portion thereof, except with the prior sanction of the Collector;