Section 11A in The Maharashtra Land Revenue (Conversion of use of Land and Non-Agriculture Assessment) Rules, 1969
11A. [ Intimation of date of commencement of non-agricultural or change of user of land for a bona fide industrial use. [Inserted by G.N. of 19.10.1994.]
(1)The person using the land for bona fide industrial use as provided in section 44-A shall give an intimation of the date on which such change of user of land has commenced and furnish other relevant information in the form in Schedule VI-A within thirty days from such date to the Tahsildar through the Village Officer and shall also endorse a copy thereof to the Collector. On receipt of such intimation the Tahsildar shall give an acknowledgement in token of its receipt.(2)It shall be lawful for the Collector or Tahsildar to get the information furnished in the form in Schedule VI-A verified, through the appropriate official agency and the land in question measured through the appropriate official agency at the cost of the holder.
