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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Maharashtra - Subsection

Section 4(1)(b) in The Maharashtra Land Revenue Farm Building (Erection, Renewal, Reconstruction, Alteration, Additions, etc.) Rules, 1989

(b)may return the3 application if it is not made by the holder or as the case may be, by any other person referred to in sub-section (1) of section 41 of the Code, or if the application is not made in accordance with the form prescribed;