Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 47A] [Entire Act] State of Maharashtra - Subsection Section 47A(1) in Maharashtra Land Revenue Code, 1966 (1)There shall be levied and collected additional land revenue, to be called the conversion tax, on account of charge of user of lands.
