Maharashtra Land Revenue (Register Of Alienated Lands) Rules, 1967

S Maharashtra 2025

Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com MAHARASHTRA LAND REVENUE (REGISTER OF ALIENATED LANDS) RULES, 1967 CONTENTS 1. Short title 2. Form of register of alienated lands MAHARASHTRA LAND REVENUE (REGISTER OF ALIENATED LANDS) RULES, 1967 In exercise of the powers conferred by clause (xxvii) of sub-section (2) of Section 328 of the Maharashtra Land Revenue Code, 1 966, and in supersession of all previous rules made in this behalf and continued in force by virtue of the proviso to Section 336 of the said Code, the Government of Maharashtra hereby makes the following Rules, the same having been previously published as required by sub-section (1). of Section 329 of the said Code, namely 1. Short title :- These Rules may be called the Maharashtra Land Revenue (Register Of Alienated Lands) Rules, 1967. 2. Form of register of alienated lands :- A register of all lands, the alienation of which has been established or recognised under the provisions of any law for the time being in force shall be kept in the form annexed hereto:

Act Metadata
  • Title: Maharashtra Land Revenue (Register Of Alienated Lands) Rules, 1967
  • Type: S
  • Subtype: Maharashtra
  • Act ID: 20817
  • Digitised on: 13 Aug 2025