Section 63IA(3) in The Maharashtra Tenancy and Agricultural Lands Act, 1948
(3)The person purchasing the land under sub-section (1) for conversion thereof for a bona fide industrial use [or for special township project as the case may be,] [These words were inserted by Maharashtra 25 of 2005, Section 2(c), w.e.f. 27-5-2004.] give intimation of the date, on which the change of user of the land commenced, within thirty days from such date, to the Collector.
