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[Cites 0, Cited by 0] [Section 41(1)] [Section 41] [Entire Act]

State of Maharashtra - Subsection

Section 41(1)(b) in Maharashtra Horticulture Development Corporation Act, 1984

(b)such land-holder or owner shall, after such land is developed by the Corporation, be eligible for allotment of plot, without payment of any contribution towards capital expenditure, in the said land in the farm or estate, irrespective whether he is an approved beneficiary or not, but the area of such a plot allotted to the land-holder or owner shall be,
(i)one hectare, if the total area of the land entrusted to the Corporation by him does not exceed 10 hectares; or
(ii)ten per cent. of the total area of land entrusted to the Corporation but not exceeding 2.5 hectares, if the total area of land so entrusted by him to the Corporation exceeds 10 hectares: