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[Cites 0, Cited by 0] [Section 41(2)] [Section 41] [Entire Act]

State of Maharashtra - Subsection

Section 41(2)(v) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971

(v)Two-thirds of the area of the plot shall ordinarily be left open to the sky, and only one-half of the land is, in the Collector's opinion of a very high value, of buildings are likely to be inhabited by poor class of persons and in areas such as bazars and central parts of the towns which are already densely built over. The decision of the Collector on the question whether any land is of high value, any building is inhabited by poor class of persons, or whether persons belong to poor class or whether any area is already densely built over shall be final.