Section 3 in The Maharashtra Land Revenue Farm Building (Erection, Renewal, Reconstruction, Alteration, Additions, etc.) Rules, 1989
3. Form of application for permission under section 41(2).
- Every application under sub-section (2) of section 41 of the code for erection of any farm building or carrying out any work of renewal of , reconstruction of, alteration in or additions to any such farm building, or any farm building erected before the commencement of the Maharashtra land Revenue Code (Amendment) Act, 1986 (Maharashtra XXXII of 1986) shall be made in the Farm A appended hereto.
