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[Cites 0, Cited by 0] [Section 44A(3)] [Section 44A] [Entire Act]

State of Maharashtra - Subsection

Section 44A(3)(a) in Maharashtra Land Revenue Code, 1966

(a)If the person fails to inform the Tahsildar and the Collector, as aforesaid, within the period specified in sub-section (2) or on verification it is found from the information given by him in the prescribed form that, the use of land is in contravention of any of the conditions specified in sub-section (1), he shall be liable to either of, or to both, the following penalties, namely :-
(i)to pay in addition to the non-agricultural assessment which may be leviable by or under the provisions of this Code, [such penalty not exceeding rupees ten thousand or such amount as may be prescribed, whichever is higher, as the Collector may direct:] [Substituted 'such penalty not exceeding rupees ten thousand; as the Collector may, subject to the rules, if any, made in this behalf direct' by Maharashtra Act No. 21 of 2017, dated 18.1.2017.]