Section 44A(2) in Maharashtra Land Revenue Code, 1966
(2)The person so using the land for a bona fide industrial use [[or Integrated Township Project] [These words were inserted by Maharashtra 26 of 2005, section 2(b), (w.e.f. 6-3-2004)] as the case may be] shall give intimation of the date on which the change of user of land has commenced and furnish other information, in the prescribed form, within thirty days from such date to the Tahsildar through the village officers, and shall also endorse a copy thereof to the Collector:Provided that, where such change of user of land has commenced before the rules prescribing such form are published finally in the Official Gazette, such intimation and information shall be furnished within thirty days from the date on which such rules are so published.
