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[Cites 0, Cited by 0] [Section 31(2)] [Section 31] [Entire Act]

State of Maharashtra - Subsection

Section 31(2)(d) in The Maharashtra Prevention of Fragmentation and Consolidation of Holdings Act, 1947

(d)which is situated in any area specified by the State Government, by notification in the Official Gazette, as being reserved for non-agricultural or industrial development.