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[Cites 0, Cited by 0] [Section 41(4)] [Section 41] [Entire Act]

State of Maharashtra - Subsection

Section 41(4)(a) in Maharashtra Land Revenue Code, 1966

(a)
(i)if the area of the agricultural holding on which such building is proposed to be erected is less than 0.4 hectare;
(ii)if the height of such building from its plinth level exceeds 5 metres and the building consists of more than one floor, that is to say, more than ground floor;
(iii)for erection of more than one farm building for each of the purposes referred to in clause (9) of Section 2;