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[Cites 0, Cited by 0] [Section 41(3)] [Section 41] [Entire Act]

State of Maharashtra - Subsection

Section 41(3)(ii) in Maharashtra Land Revenue Code, 1966

(ii)if the area of the agricultural holding on which one or more farm buildings are proposed to be erected is more than 0.6 hectare, the plinth area of all such buildings shall not exceed one-fortieth area of that agricultural holding or 400 square metres, whichever is less: