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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Maharashtra - Subsection

Section 24(3) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971

(3)Disposal of building plots in the list of Reserved Building Plots shall be subject to the previous sanction of the State Government upon such forms and conditions as may be determined in such case by the State Government.