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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Maharashtra - Subsection

Section 5(1) in The Maharashtra Housing and Area Development (Disposal of Land) Rules, 1981

(1)[Subject to the provisions of rule 5A and except for the purpose] [Substituted by G.N. of 15.4.1986.] of raising loans, the vacant lands shall ordinarily be disposed of by a grant of lease.