Section 6 in The Maharashtra Land Revenue Farm Building (Erection, Renewal, Reconstruction, Alteration, Additions, etc.) Rules, 1989
6. Application of the Maharashtra Land Revenue (Conversion of use of and Non-Agricultural Assessment) Rules, 1969.
- In the cases falling under sub-section (6) of section 41 of the Code, the provision of the Maharashtra Land Revenue (Conversion of use of Land and Non-Agricultural Assessment) Rules, 1969, shall apply and they shall be dealt with in accordance with made therein.
