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[Cites 0, Cited by 0] [Section 47A(2)] [Section 47A] [Entire Act]

State of Maharashtra - Subsection

Section 47A(2)(b) in Maharashtra Land Revenue Code, 1966

(b)is used for any non-agricultural purpose, without the permission of the Collector being first obtained, or before the expiry of the period referred to in sub-section (3) of Section 44, and is regularised under clause (b) of [Section 47; or] [These words and figures were substituted for the words and figures 'section 42' by Maharashtra 26 of 1994, section 3(a)(ii)]