Section 42D(1) in Maharashtra Land Revenue Code, 1966
(1)Any land situated in an area (hereinafter referred to as "peripheral area") within 200 meters from the limits of -(i)the site of any village, or(ii)town or city, where such land adjacent to the limits of such town or city is allocated to a developable zone in the draft or final Regional Plan; shall be deemed to have been converted to non-agricultural use for residential purpose or the purpose admissible as per draft or final Regional Plan, subject to the provisions of the Development Control Regulations applicable to such area.
