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[Cites 0, Cited by 0] [Section 42A(4)] [Section 42A] [Entire Act]

State of Maharashtra - Subsection

Section 42A(4)(a) in Maharashtra Land Revenue Code, 1966

(a)On receipt of the information in writing from the person, who obtained the development permission, and on payment of conversion tax at the rate mentioned in section 47A and the non-agricultural assessment therefor, it shall be incumbent upon the concerned revenue authority to grant him sanad in the form prescribed under the rules within a period of thirty days from payment thereof. In case of delay in issuing such sanad, the concerned authority shall record his reasons for the same.