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[Cites 0, Cited by 0] [Section 42A(1)] [Section 42A] [Entire Act]

State of Maharashtra - Subsection

Section 42A(1)(c) in Maharashtra Industrial Development Act, 1961

(c)the date on which possession of each plot was delivered to the plot holder, the period for which the plot is allotted and the premium or rent paid or payable by the plot holder;