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[Cites 0, Cited by 0] [Section 44A(1)] [Section 44A] [Entire Act]

State of Maharashtra - Subsection

Section 44A(1)(i) in Maharashtra Land Revenue Code, 1966

(i)within the industrial zone of a draft or final regional plan or draft, interim or final development plan or draft or final town planning scheme, as the case may be, prepared under the Maharashtra Regional and Town Planning Act, 1966, or any other law for the time being in force; or within the agricultural zone of any of such plans or schemes and the development control regulations or rules framed under such Act or any of such laws permit industrial use of land; or