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[Cites 0, Cited by 0] [Section 17(3)] [Section 17] [Entire Act]

State of Maharashtra - Subsection

Section 17(3)(c) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Rules, 1962

(c)if the applicant industrial undertaking is an undertaking to which the Industrial (Development and Regulation) Act, 1951, applies, then -
(i)a true copy of any licence issued by the Central Government to the undertaking under the said Act; or
(ii)where a licence has not been issued and the application is pending a true copy of the application made by the undertaking to the Central Government together with a true copy of the letter of the Central Government conveying preliminary approval to the scheme;