Section 17(3) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Rules, 1962
(3)Where the application is made for notifying land to be acquired by the industrial undertaking, the application shall [in addition to the particulars specified in sub-rule (2)], contain the following particulars, that is to say, -(a)the details of land intended to be acquired by the undertaking, the manner in which it will be acquired and the purpose for which the land will be utilised giving details as contained in clause (iii) of sub-rule (2);(b)if the need for land has arisen due to shifting of the undertaking from the City of Bombay, the relevant particulars of the existing undertaking and its location;(c)if the applicant industrial undertaking is an undertaking to which the Industrial (Development and Regulation) Act, 1951, applies, then -(i)a true copy of any licence issued by the Central Government to the undertaking under the said Act; or(ii)where a licence has not been issued and the application is pending a true copy of the application made by the undertaking to the Central Government together with a true copy of the letter of the Central Government conveying preliminary approval to the scheme;(d)if the applicant industrial undertaking is an undertaking to which the Industrial (Development and Regulation) Act, 1951, does not apply, then, the details of the progress made in the execution of the proposed scheme, that is to say, procurement of machinery, raw materials and the like;(e)if the area to be acquired is within the limits of any Municipality, whether the Municipality has given necessary building permission;(f)if the land is being acquired otherwise than under the Land Acquisition Act, 1894, the name and address of the person from whom the land is to be acquired.
