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[Cites 0, Cited by 0] [Section 42A(4)] [Section 42A] [Entire Act]

State of Maharashtra - Subsection

Section 42A(4)(b) in Maharashtra Land Revenue Code, 1966

(b)While granting no objection certificate for the use of land under clause (b) of sub-section (1) or permission under the Code, the Collector shall grant the no objection certificate or permission relying upon the Data Bank prepared and certified by the concerned authorities at the District level.