Section 27 in The Maharashtra Industrial Development Rules, 1962
27. Time within which cases under section 33(3) to be disposed of.
- The Collector shall dispose of cases referred to him under sub-section (3) of section 33 within one year from the date on which they are referred to him, [or not later than such further period not exceeding twelve months, as the State Government may, in any case or class of cases, allow).
