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State of Maharashtra - Section

Section 30 in The Maharashtra Industrial Development Rules, 1962

30. [ Period after which no notification shall be issued under first proviso to section 1(3). [Inserted by G.N. of 9.2.1977.]

- The following periods are hereby prescribed for different areas under the second proviso to sub-section (3) of section 1 of the Act, after the expiry of which no notification shall be issued by the State Government under the first proviso to the said sub-section (3) directing that Chapter VI of the Act shall cease to be in force in those areas or any parts thereof, namely :-
  Area   Period
1. For all areas in which Chapter VI of the Acthas been brought into force before the commencement of theMaharashtra Industrial Development (Amendment) Act, 1974(Maharashtra XVIII of 1975) on the 15th day of September, 1976.   In the case of each such area, a period of 20years from the date of bringing into force of Chapter VI in thatarea under sub-section (3) of section 1 of the Act.
2. For all areas in which Chapter VI of the Acthas been brought into force after the commencement of theMaharashtra Industrial Development (Amendment) Act. 1974(Maharashtra XVIII of 1975), on the 15th day September, 1976.   In the case of each such area, a period of 10years from the date of bringing into force of Chapter VI in thatarea under sub-section (3) of section 1 of the Act.]
[Form A'] [Substituted by G. N. of 19.11.1965.][See rule 24(2)]Annual Financial StatementI. Budget Estimates of the Maharashtra Industrial Development Corporation for the year(Revenue Receipts)
  Sub-heads Actuals for previous year Budget estimates for current year Revised Estimates for the current year Budget Estimates 19... Remarks (explanation for increase/ decrease)
  (1) (2) (3) (4) (5) (6)
    Rs. Rs. Rs. Rs.  
1. Annual rent land leased          
2. Annual rent buildings          
3. Water supply and electric supply charges          
4. Hire charges for tools and plants          
5. Recovery of fines from contractors          
6. Forfeiture of deposits          
7. Interest          
8. Miscellaneous          
9. Subventions from State Government          
        Total ..Deficit ..    
II. Budget Estimates of the Maharashtra Industrial Development Corporation for the year..............(Revenue Expenditure)
  Sub-heads Actuals for previous year Budget estimates for current year Revised Estimates for the current year Budget Estimates 19... Remarks (explanation for increase/ decrease)
  (1) (2) (3) (4) (5) (6)
    Rs. Rs. Rs. Rs.  
I. Administrative Expenses -          
  (a) Establishment and other charges          
  (b) Contingencies          
  Total - I  
  Deduct- ......per cent.          
  Transferred to development expenditure in capital account          
  Net ....  
II. Executive Expenses-          
  (a) Establishment and other charges          
  (b) Contingencies          
  Total-II  
  Deduct- .....per cent.          
  Transferred to development expenditure in capital account.          
  Net ....  
III. Water Supply and Electricity Supply Charges.          
IV. Maintenance and repairs -          
  Deduct- per cent.          
  Transferred to development expenditure in capital account          
V. Depreciation          
VI. Expenditure in connection with issue of loans          
VII. Interest on loans          
VIII. Sinking Fund Transfers          
IX. Miscellaneous          
  Total ....  
  Surplus ....          
III. Budget Estimates of the Maharashtra Industrial Development Corporation for the year ....(Capital Receipts)
  Budget heads Actuals for previous year Budget estimates for current year Revised Estimates for the current year Budget Estimates 19... Remarks (explanation for increase/ decrease)
  (1) (2) (3) (4) (5) (6)
    Rs. Rs. Rs. Rs.  
1. Loans received -          
  (a) From Government          
  (b) Other loans (public or private)          
2. Deposits -          
  (a) For lease of plots and buildings          
  (b) Other deposits          
3. Miscellaneous          
4. Sinking Fund transfers from Revenue          
  Deduct-Investments ..          
  Total ...  
  Capital Deficit..          
IV. Budget Estimates of the Maharashtra Industrial Development Corporation for the year.........(Capital Expenditure)
  Sub-head Actuals for previous year Budget estimates for current year Revised Estimates for the current year Budget Estimates 19... Remarks (explanation for increase/ decrease)
  (1) (2) (3) (4) (5) (6)
    Rs. Rs. Rs. Rs.  
I. Fixed Assets          
II. Development of Industrial Areas and Estates          
III. Development of other schemes          
IV. Development of schemes undertaken for and on behalf ofGovernment          
  Less- Deposits from Government          
V. Development of schemes undertaken on behalf of bodies otherthan Government.          
  Less- Deposits          
VI. Stock          
VII. Advances          
VIII. Sundry Creditors (-)          
  Total ...  
  Capital Surplus ...          
V. Budget Estimates of the Maharashtra Industrial Development Corporation for the year(Details of Schemes)
  Name of Scheme Total estimated cost Expenditure upto 31st march, 19... Actuals for previous year Budget estimates for current year Revised Estimates for the current year Budget Estimates 19... Remarks (Explanation for increase/ decrease)
  (1) (2) (3) (4) (5) (6) (7) (8)
    Rs. Rs. Rs. Rs. Rs. Rs.  
1. Survey and Planning              
2. Roads              
3. Waterworks, Drainage Works and Electrical Works              
4. Buildings              
5. Railway Sidings              
6. Miscellaneous including contingencies              
  Total....  
VI. Ways and means
Revenue Surplus : Revenue Deficit :
Capital Surplus : Capital Deficit :
Explanatory Note :  
Form 'B'[See rule 24(2)]Annual Programme of Work
Sr. No. Name of Scheme Estimated cost of the work Estimated expenditure in the year for whichprogramme is proposed Estimated receipts Salient features, amenities and facilities toindustries
(1) (2) (3) (4) (5) (6)
           
[Form 'C'] [Substituted by G. N. of 19.11.1965.][See rule 25(2)]Maharashtra Industrial Development Corporation
(i)Balance sheet as on 31st March, 20 ...
Liabilities Rs. Rs. Rs. Assets Rs. Rs. Rs
A. Amounts repayable to the StateGovernmentB. Deposits received fromGovernment for schemes undertaken for and/or on behalf ofGovernmentLess- ExpenditureC. Deposits received from otherthan Government for other schemes of developmentLess- ExpenditureD. Loan from publicE. Deposits -(i) For lease of plots and buildings(ii) Other depositsF. Sundry CreditorsG. Net Surplus   1. Fixed Assets2. Development of Industrial Areasand Estates3. Development of other schemes4. Stock on hand5. Cash -(a) Short Term Deposits(b) Remittances in Transit(c) Cash at Bank(d) Cash in hand6. Amounts due from StateGovernment7. Advances -(i) Due from State Government(ii) Miscellaneous Advances(iii) Amounts recoverable8. Net deficit  
(ii)Schedule of Fixed Assets as on the 31st March, 20 .....
(Item 1-Assets)
Class of Asset Balance as on 31st March, 20 ... Additions during the year Cost to 31st March, 20 ... Depreciation Balance as on 31st March, 20 ... Remarks
1. Tools and Plants            
2. Miscellaneous            
Total ...  
(iii)A statement showing development of Industrial Areas and Estates as on 31st March, 20 .....
(Item 2 - Assets)
Industrial Area or Estate Upto 31st March 20... 20...... Upto 31st March, 20...
Development Expenditure Administrative Charges Total Expenditure Development Expenditure Administrative Charges Total Expenditure Development Expenditure Administrative Charges Total Expenditure
1 2 3 4 5 6 7 8 9 10
1.2.3.etc. Rs. Rs. Rs. Rs. Rs. Rs. Rs. Rs. Rs.
(iv)A statement showing development of other schemes as on 31st March, 20 ....
Name of Scheme Upto 31st March 20... 20...... Upto 31st March, 20...
Development Expenditure Administrative Charges Total Expenditure Development Expenditure Administrative Charges Total Expenditure Development Expenditure Administrative Charges Total Expenditure
1 2 3 4 5 6 7 8 9 10
1.2.3.etc. Rs. Rs. Rs. Rs. Rs. Rs. Rs. Rs. Rs.
(v)Income and Expenditure Account for the year ended 31st March, 19........
Expenditure Rs. Rs. Rs. Income Rs. Rs. Rs.
1. Executive Expense. -(i) Establishment(ii) Contingencies (includingmiscellaneous)Less- 100 per cent,transferred development expenditure2. Administrative Expenses -(i) Establishment(ii) Contingencies (includingmiscellaneous)Less- 25 per cent,transferred to development expenditure3. Water Supply and ElectricityCharges4. Maintenance and Repairs -Less- Transferred todevelopment expenditure5. Depreciation6. Expenditure in connection withthe Issue of loans including Guarantee fees, if any7. Interest on loans8. Miscellaneous9. Surplus for the year   1. Annual rent of land leased2. Annual rent of building3. Water Supply and Electric SupplyCharges4. Hire charges for tools andplants5. Recovery of fines fromcontractors6. Forfeiture of deposits7. Interest8. Miscellaneous9. Subventions from StateGovernment10. Deficit for the year  
Total   Total  
NotificationsNo. IDC. 2190/(14670)/IND-14, dated 4th May, 1990 (M.G.G., Part IV-B, p. 537). - In exercise of the powers conferred by rule 25 of the Maharashtra Industrial Rules, 1962, the Government of Maharashtra hereby specially appoints the Sub-Divisional Officer, Bhiwandi Division, Bhiwandi, District Thane, to exercise the powers of the Government under section 32, sub-section (2) of section 33, sections 36 and 38 of the Maharashtra Industrial Development Act, 1961 (Maharashtra III of 1962).No. IDC. 2190/(12724)/IND-14, dated 16th May, 1990 (M.G.G., Part IV-B, p. 569). - In exercise of the powers conferred by rule 25 of the Maharashtra Industrial Rules, 1962, the Government of Maharashtra hereby specially appoints the Sub-Divisional Officer, Dahanu Division, Dahanu, District Thane to exercise the powers of the Government under section 32, sub-section (2) of section 33, sections 36 and 38 of the Maharashtra Industrial Development Act, 1961 (Maharashtra III of 1962).No. IDC. 2190/(14671)/IND-14, dated 22nd June, 1990 (M.G.G., Part IV-B, p. 732). - In exercise of the powers conferred by rule 25 of the Maharashtra Industrial Rules, 1962, the Government of Maharashtra hereby specially appoints the Sub-Divisional Officer, Nandurbar Division, Nandurbar District Dhule to exercise the powers of the Government under section 32, sub-section (2) of the section 33, sections 36 and 38 of the Maharashtra Industrial Development Act, 1961 (Maharashtra III of 1962).No. IDC. 2190/(14733)/IND-14, dated 28th June, 1990 (M.G.G., Part IV-B, p. 749). - In exercise of the powers conferred by rule 25 of the Maharashtra Industrial Rules, 1962, the Government of Maharashtra, hereby specially appoints the Sub-Divisional Officer, Aheri, Division Aheri, District Gadchiroli to exercise the power of the Government under section 32, sub-section (2) of section 33, sections 36 and 38 of the Maharashtra Industrial Development Act, 1961 (Maharashtra III of 1962).G. N., I. E. & L. D., No. IDC. 2174/33002/IND-2, dated 29th October, 1975 (M. G., Part IV-B, p. 1104). - In exercise of the powers conferred by rule 28 of the Maharashtra Industrial Development Rules, 1962, the Government of Maharashtra hereby specially appoints the Sub-Divisional Officer, Chiplun Division, Chiplun, to exercise the powers of the Government under section 32, subsection (2) of section 33, sections 36 and 38 of the Maharashtra Industrial Development Act, 1961 (Maharashtra III of 1962).G. N., I. E. & L. D., No. IDC. 2171/54-IND-2, dated 29th October, 1975 (M. G., Part IV-B, p. 1112). - In exercise of the powers conferred by rule 28 of the Maharashtra Industrial Development Rules, 1962, the Government of Maharashtra hereby specially appoints the Sub-Divisional Officer, Dahanu to exercise the powers of the Government under section 32, sub-section (2) of section 33, sections 36 and 38 of the Maharashtra Industrial Development Act, 1961 (Maharashtra III of 1962).G. N., I, E. & L. D., No. IDC. 2175/577/IND-2, dated 1st November, 1975 (M. G., Part IV-B, p. 1116). - In exercise of the powers conferred by rule 28 of the Maharashtra Industrial Development Rules, 1962, the Government of Maharashtra hereby specially appoints the Sub-Divisional Officer, Sawantwadi, to exercise the powers of the Government under section 32, sub-section (2) of section 33, sections 36 and 38 of the Maharashtra Industrial Development Act, 1961 (Maharashtra III of 1962).G. N., I. E. & L. D., No. IDC. 2073/78/39039-IND-2, dated 14th November, 1975 (M. G., Part IV-B, p. 1200). - In exercise of the powers conferred by rule 28 of the Maharashtra Industrial Development Rules, 1962, the Government of Maharashtra hereby specially appoints the Special Land Acquisition Officer, Sholapur, district Sholapur, to exercise the powers of the Government under section 32, sub-section (2) of section 33, sections 36 and 38 of the Maharashtra Industrial Development Act, 1961 (Maharashtra III of 1962).G. N., I. E. & L. D., No. IDC. 2175/25830-(303)/IND-14, dated 31st January, 1977 (M. G., Part IV-B, p. 199). - In exercise of the powers conferred by rule 28 of the Maharashtra Industrial Development Rules, 1962, the Government of Maharashtra hereby specially appoints, the Sub-Divisional Officer, Osmanabad. to exercise the powers of the Government under section 32, sub-section (2) of section 33, sections 36 and 38 of the Maharashtra Industrial Development Act, 1961 (Maharashtra III of 1962).G. N., I. E. & L. D.( No. IDC. 2176/101519/(401)/IND-14, dated 17th February, 1977 (M. G., Part IV-B, p. 187). - In exercise of the powers conferred by rule 28 of the Maharashtra Industrial Development Rules, 1962, the Government of Maharashtra hereby specially appoints the Sub-Divisional Officer, Savner Sub-Division, Savner, district Nagpur, to exercise the powers of the Government under section 32, sub-section (2) of section 33, sections 36 and 38 of the Maharashtra Industrial Development Act, 1961 (Maharashtra III of 1962).G. N., I. E. & I. D., No. IDC. 2177/76609-(983)-IND-14, dated 15th July, 1978 (M. G., Part IV-B, p. 847). - In exercise of the powers conferred by rule 28 of the Maharashtra Industrial Development Rules, 1962, the Government of Maharashtra hereby specially appoints the Special Land Acquisition Officer-I, Kulaba, Alibag, to exercise the powers of the Government under section 32, subsection (2) of section 33, sections 36 and 38 of the Maharashtra Industrial Development Act, 1961 (Maharashtra III of 1962).No. IDC. 2180/(2820)/IND-14, dated 16th January, 1981 (M.G.G., Part IV-B, p. 109). - In exercise of the powers conferred by rule 28 of the Maharashtra Industrial Development Rules, 1962, the Government of Maharashtra hereby specially appoints the Sub-Divisional Officer, Bhandara, to exercise the powers of the Government under section 32, sub-section (2) of section 33, sections 36 and 38 of the Maharashtra Industrial Development Act, 1961 (Maharashtra III of 1962).No. IDC. 2179/3362/(2308)/IND-14, dated 16th December, 1982 (M.G.G., Part IV-B, p. 27). - In exercise of the powers conferred by rule 28 of the Maharashtra Industrial Development Rules, 1962 the Government of Maharashtra hereby specially appoints the Special Divisional Officer, Mulkapur, District Buldhana, to exercise the powers of the Government under section 32, sub-section (2) of section 33, sections 36 and 38 of the Maharashtra Industrial Development Act, 1961 (Maharashtra III of 1962).No. IDC. 2184/(6560)/IND-14, dated 26th July, 1984 (M.G.G., Part IV-B, , p. 981). - Whereas, by Government Notification, by rule 28 of the Maharashtra Industrial Rules, 1962, the Government of Maharashtra hereby specially appoints, the Special Land Acquisition Officer, Minor Irrigation, Raigad, to exercise the powers of the Government under section 32, sub-section (2) of section 33, sections 36 and 38 of the Maharashtra Industrial Development Act, 1961 (Maharashtra III of 1962).No. IDC. 2185/(8014)/IND-14, dated 29th January, 1986 (M.G.G., Part IV-B, p. 248). - In exercise of the powers conferred by rule 28 of the Maharashtra Industrial Development Rules, 1962, the Government of Maharashtra hereby specially appoints the Sub-Divisional Officer, Katol Division, Katol, District Nagpur, to exercise the powers of the Government under section 32, sub-section (2) of section 33, sections 36 and 38 of the Maharashtra Industrial Development Act, 1961 (Maharashtra III of 1962).No. IDC. 2185/(8046)/IND-14, dated 29th January, 1986 (M.G.G., Part IV-B, p. 248). - In exercise of the powers conferred by rule 28 of the Maharashtra Industrial Development Rules, 1962, the Government of Maharashtra hereby specially appoints the Sub-Divisional Officer, Deglur, District Nanded to exercise the powers of the Government under section 32, sub-section (2) of section 33, sections 36 and 38 of the Maharashtra Industrial Development Act, 1961 (Maharashtra III of 1962).No. IDC. 2184/(6906)/IND-14, dated 30th May, 1986 (M.G.G., Part IV-B, p. 450). - In exercise of the powers conferred by rule 28 of the Maharashtra Industrial Development Rules, 1962, the Government of Maharashtra hereby specially appoints the Sub-Divisional Officer, Gadchiroli Division, Gadchiroli, to exercise the powers of the Government under section 32, sub-section (2) of section 33, sections 36 and 38 of the Maharashtra Industrial Development Act, 1961 (Maharashtra III of 1962).No. IDC. 2186/(9036)/IND-14, dated 30th May, 1986 (M.G.G., Part IV-B, p. 450). - In exercise of the powers conferred by rule 28 of the Maharashtra Industrial Development Rules, 1962, the Government of Maharashtra hereby specially appoints the Sub-Divisional Officer, Parner Division, Ahmednagar to exercise the powers of the Government under section 32, sub-section (2) of section 33, sections 36 and 38 of the Maharashtra Industrial Development Act, 1961 (Maharashtra III of 1962).No. IDC. 2186/(9397)/IND-14, dated 18th July, 1986 (M.G.G., Part IV-B, p. 539). - In exercise of the powers conferred by rule 28 of the Maharashtra Industrial Development Rules, 1962 the Government of Maharashtra hereby specially appoints the Sub-Divisional Officer, Hingoli Division, Hingoli, to exercise the powers of the Government under section 32, sub-section (2) of section 33, sections 36 and 38 of the Maharashtra Industrial Development Act, 1961 (Maharashtra III of 1962).No. IDC. 2186/(9139)/IND 14, dated 19th November, 1986 (M.G.G., Part IV-B, p. 1132). - In exercise of the powers conferred by rule 28 and the Maharashtra Industrial Development Rules, 1962, the Government of Maharashtra hereby specially appoints the Sub-Divisional Officer, Udgir Sub-Division, Udgir, District Latur, to exercise the power of the Government under section 32, sub-section (2) of section 33, sections 36 and 38 of the Maharashtra Industrial Development Act, 1961 (Maharashtra III of 1962).No. IDC. 2186/(9204)/IND-14, dated 19th November, 1986 (M.G.G., Part IV-B, p. 1132). - In exercise of the powers conferred by rule 28 of the Maharashtra Industrial Development Rules, 1962 the Government of Maharashtra hereby specially appoints the Sub-Divisional Officer, Khanapur Division, Khanapur, District Sangli, to exercise the powers of the Government under section 32, sub-section (2) of section 33, sections 36 and 38 of the Maharashtra Industrial Development Act, 1961 (Maharashtra II of 1962).No. IDC. 2186/(9144)/IND-14. - In exercise of the powers conferred by rule 28 of the Maharashtra Industrial Development Rules, 1962 the Government of Maharashtra hereby specially appoints the Sub-Divisional Officer, Rahuri District Ahmednagar, to exercise the powers of the Government under section 32, sub-section (2) of section 33, sections 36 and 38 of the Maharashtra Industrial Development Act, 1961 (Maharashtra III of 1962).No. IDC. 2184/(6906)/IND-14, dated 9th February, 1987 (M. G. G., Part IV-B, p. 270). - In exercise of the powers conferred by rule 28, and the Maharashtra Industrial Development Rules, 1962 the Government of Maharashtra hereby specially appoints the Special Land Acquisition Officer (General) Gadchiroli, to exercise the powers of the Government under section 32, sub-section (2) of section 33, section 36 and 38 of the Maharashtra Industrial Development Act, 1961 (Maharashtra III of 1962).No. IDC. 2186/(9354)/IND-14, dated 9th March, 1987 (M. G. G., Part IV-B, p. 397). - In exercise of the powers conferred by rule 28 of the Maharashtra Industrial Development Rules, 1962 the Government of Maharashtra hereby specially appoints the Special Land Acquisition Officer (B & I. P.) No. (1) Bhandara, District Bhandara, to exercise the powers of the Government under section 32, sub-section (2) of section 33, sections 36 and 38 of Maharashtra Industrial Development Act, 1961 (Maharashtra III of 1962).No. IDC. 2187/(9995)/IND-14, dated 4th January, 1988 (M. G. G., Part IV-B, p. 113). - In exercise of the powers conferred by rule 28 of the Maharashtra Industrial Development Rules, 1962, the Government of Maharashtra hereby specially appoints the Special Land Acquisition Officer, No. (6), Kolhapur, to exercise the powers of the Government under section 32, sub-section (2) of section 33, sections 36 and 3(8 of the Maharashtra Industrial Development Act, 1961 (Maharashtra III of 1962).No. IDC. 2187/(10514)/IND-14, dated 8th June, 1988 (M.G.G., Part IV-B, p. 527). - In exercise of the powers conferred by rule 28 of the Maharashtra Industrial Development Rules, 1962, the Government of Maharashtra hereby specially appoints the Special Land Acquisition Officer, No. 1, Sholapur to exercise the powers of the Government under section 32, sub-section (2) of section 33, sections 36 and 38 of the Maharashtra Industrial Development Act, 1961 (Maharashtra III of 1962).No. IDC. 2184/(6902)/IND-14, dated 9th June, 1988 (M.G.G., Part IV-B, p. 551). - In exercise of the powers conferred by rule 28 of the Maharashtra Industrial Development Rules, 1962, the Government of Maharashtra hereby specially appoints the Sub-Divisional Officer, Arvi, District Wardha, to exercise the powers of the Government under section 32, sub-section (2) of section 33, sections 36 and 38 of the Maharashtra Industrial Development Act, 1961 (Maharashtra III of 1962).No. IDC. 2188/(11426J/IND-14, dated 7th October, 1988 (M.G.G., Part IV-B, p. 929). - In exercise of the powers conferred by rule 28 of the Maharashtra Industrial Development Rules, 1962, the Government of Maharashtra hereby specially appoints the Sub-Divisional Officer, Baramati Division, Baramati to exercise the powers of the Government under section 32, sub-section (2) of section 33, sections 36 and 38 of the Maharashtra Industrial Development Act, 1961 (Maharashtra III of 1962).[No. IDC. 2189/(1401 D/IND-14, dated 17th September, 1990.] [M.G.G., Part IV-B, dated 27.9.1990, p. 1406.] - In exercise of the powers conferred by rule 28 of the Maharashtra Industrial Development Rules, 1962. the Government of Maharashtra hereby specially appoints the Sub-Divisional Officer, Madha Division, Madha, district Solapur to exercise the powers of the Government under section 32, sub-section (2) of section 33 sections 36 and 38 of the Maharashtra Industrial Development Act, 1961 (Maharashtra III of 1962).[No. IDC. 2190/(14709)/IND-14, dated 17th January, 1991.] [M.G.G., Part IV-B, dated 30.1.1992 p. 125.] - In exercise of the powers conferred by rule 28 of the Maharashtra Industrial Development Rules, 1962, the Government of Maharashtra hereby specially appoints the Sub-Divisional Officer, Ratnagiri Division Ratnagiri, District Ratnagiri to exercise the powers of the State Government under section 32 sub-section (2) of section 33, sections 36 and 38 of the Maharashtra Industrial Development Act, 1961 (Maharashtra III of 1962).[No. IDC. 2189/(14469)/IND-14, dated 17th January, 1992.] [M.G.G., Part IV-B, dated 30.1.1992 p. 132.] - In exercise of the powers conferred by rule 28 of the Maharashtra Industrial Development Rules, 1962, the Government of Maharashtra hereby specially appoints the Sub-Divisional Officer, Chandrapur, Division Chandrapur, District Chandrapur, to exercise the powers of the Government under section 32 sub-section (2) of section 33, sections 36 and 38 of the Maharashtra Industrial Development Act, 1961 (Maharashtra III of 1962).[No. IDC. 2189/(14468)/IND-14, dated 16th March, 1992.] [M.G.G., Part IV-B, dated 2.4.1992 p. 515.] - In exercise of the powers conferred by rule 28 of the Maharashtra Industrial Development Rules, 1962, the Government of Maharashtra hereby specially appoints the Sub-Divisional Officer, Dhule, to exercise the powers of the Government under section 32 sub-section (2) of section 33, sections 36 and 38 of the Maharashtra Industrial Development Act, 1961 (Maharashtra III of 1962).[No. IDC. 2189/(14508)/IND-14, dated 18th March, 1992.] [M.G.G., Part IV-B, dated 2.4.1992 p. 514.] - In exercise of the powers conferred by rule 28 of the Maharashtra Industrial Development Rules, 1962, the Government of Maharashtra hereby specially appoints the Sub-Divisional Officer, Akola Division, Akola, District Akola, to exercise the powers of the State Government under section 32 sub-section (2) of section 33, sections 36 and 38 of the Maharashtra Industrial Development Act, 1961 (Maharashtra III of 1962).[No. IDC. 2189/(12191)/IND-14, dated 18th April, 1992.] [M.G.G., Part IV-B, dated 30.4.1992 p. 541.] - In exercise of the powers conferred by rule 28 of the Maharashtra Industrial Development Rules, 1962, the Government of Maharashtra hereby specially appoints the Sub-Divisional Officer, Nagar, Division Nagar, District Ahmednagar to exercise the powers of the Government under section 32, sub-section (2) of section 33, sections 36 and 38 of the Maharashtra Industrial Development Act, 1961 (Maharashtra III of 1962).[No. IDC. 2190/(14670)/IND-14, dated 18th April, 1992.] [M.G.G., Part IV-B, dated 7.5.1992, p 547.] - In exercise of the powers conferred by rule 28 of the Maharashtra Industrial Development Rules, 1962, the Government of Maharashtra hereby specially appoints the Sub-Divisional Officer, Jawar Division, Jawar, District Thane, to exercise the powers of the Government under section 32, sub-section (2) of section 33, sections 36 and 38 of the Maharashtra Industrial Development Act, 1961 (Maharashtra III of 1962).[No. IDC. 2192/(16905)/IND-14, dated 7th May, 1992.] [M.G.G., Part IV-B, dated 28.5.1992, p. 595.] - In exercise of the powers conferred by rule 28 of the Maharashtra Industrial Development Rules, 1962, the Government of Maharashtra hereby specially appoints the Sub-Divisional Officer, Sakoli, Division Sakoli, District Bhandara, to exercise the powers of the Government under section 32, sub-section (2) of section 33, sections 36 and 38 of the Maharashtra Industrial Development Act, 1961 (Maharashtra III of 1962).No. IDC. 2191/(16597)/IND-14, dated 15th June, 1992 (M.G.G., IV-B, p. 892). - In exercise of the powers conferred by rule 28 of the Maharashtra Industrial Development Rules, 1962, the Government of Maharashtra hereby specially appoints the Sub-Divisional Officer, Bhor Division, Bhor, District Pune to exercise the powers of the Government under section 32, sub-section (2) of section 33, sections 36 and 38 of the Maharashtra Industrial Development Act, 1961 (Maharashtra III of 1962).[No. IDC. 2189/(12050)/IND-14, dated 26th June, 1992.] [M.G.G., Part IV-B, dated 9.7.1992, p. 917.] - In exercise of the powers conferred by rule 28 of the Maharashtra Industrial Development Rules, 1962, the Government of Maharashtra hereby specially appoints the Sub-Divisional Officer, Deori, Division Deori, District Bhandara, to exercise the powers of the Government under section 32 sub-section (2) of section 33, sections 36 and 38 of the Maharashtra Industrial Development Act, 1961 (Maharashtra III of 1962).[No. IDC. 2189/(12278)/IND-14, dated 3rd July, 1992.] [M.G.G., Part IV-B, dated 23.7.1992, p. 1162.] - In exercise of the powers conferred by rule 28 of the Maharashtra Industrial Development Rules, 1962, the Government of Maharashtra hereby specially appoints the Sub-Divisional Officer, Pandharpur, Division Pandharpur, District Solapur, to exercise the powers of the Government under section 32, sub-section (2) of section 33, sections 36 and 38 of the Maharashtra Industrial Development Act, 1961 (Maharashtra III of 1962).[No. IDC. 2191/(16184)/IND-14, dated 7th July, 1992.] [M.G.G., Part IV-B, dated 23.7.1992, p. 1157.] - In exercise of the powers conferred by rule 28 of the Maharashtra Industrial Development Rules, 1962, the Government of Maharashtra hereby specially appoints the Sub-Divisional Officer, Nandurbar, Division Nandurbar, District Dhule, to exercise the powers of the Government under section 32, subsection (2) of section 33, sections 36 and 38 of the Maharashtra Industrial Development Act, 1961 (Maharashtra III of 1962).[No. IDC. 2192/(17064)/IND-14, dated 8th July, 1992.] [M.G.G., Part IV-B, dated 23.7.1992, p. 1157.] - In exercise of the powers conferred by rule 28 of the Maharashtra Industrial Development Rules, 1962, the Government of Maharashtra hereby specially appoints the Sub-Divisional Officer, Mangaon, Division Mangaon, District Raigad, to exercise the powers of the State Government under section 32. sub-section (2) of section 33, sections 36 and 38 of the Maharashtra Industrial Development Act, 1961 (Maharashtra III of 1962).[No. IDC. 2191/(16184)/IND-14, dated 1st August, 1992.] [M.G.G., Part IV-B, dated 3.9.1992, p. 1474.] - In exercise of the powers conferred by rule 28 of the Maharashtra Industrial Development Rules, 1962, the Government of Maharashtra hereby specially appoints the Sub-Divisional Officer. Taloda, Division Taloda, District Dhule, to exercise the powers of the Government under section 32, sub-section (2) of section 33, sections 36 and 38 of the Maharashtra Industrial Development Act, 1961 (Maharashtra III of 1962).[No. IDC. 2186/(9422)/IND-14, dated 3rd September, 1992.] [M.G.G., Part IV-B, dated 24.9.1992, p. 1565.] - In exercise of the powers conferred by clause (c) of section 2 of the Maharashtra Industrial Development Act, 1961 Maharashtra III of 1962, the Government of Maharashtra hereby specially appoints the Sub-Divisional Officer, Karvir, Division, Kolhapur, to perform the functions of the Collector under section (3) of section 33 of the said Act.[The above Notifications were published before the amendment made in Rule 28, amended in the year 1993.][No. IDC. 2191/(14902)/IND-14, dated 26th April, 1993.] [M.G.G., Part IV-B, dated 29.4.1993, p. 666.] - In exercise of the powers conferred by rule 28 of the Maharashtra Industrial Development Rules, 1962, the Government of Maharashtra hereby specially appoints the Special Land Acquisition Officer, Jalgaon to exercise the powers of the Government under section 32, sub-section (2) of sections 36 and 38 of the Maharashtra Industrial Development Act, 1961 (Maharashtra III of 1962).[No. IDC. 2192/(17077)/IND-14, dated 26th April, 1993.] [M.G.G., Part IV-B, dated 13.5.1993, p. 689.] - In exercise of the powers conferred by rule 28 of the Maharashtra Industrial Development Rules, 1962, the Government of Maharashtra hereby specially appoints the Sub-Divisional Officer, Vaijapur Division, Vaijapur, District Aurangabad to exercise the powers of the Government under section 32, sub-section (2) of section 33, sections 36 and 38 of the Maharashtra Industrial Development Act, 1961 (Maharashtra III of 1962).[No. IDC. 2186/(3060)/IND-14, dated 10th June, 1993.] [M.G.G., Part IV-B, dated 24.6.1993, p. 854.] - In exercise of the powers conferred by rule 28 of the Maharashtra Industrial Development Rules, 1962, the Government of Maharashtra hereby specially appoints the Sub-Divisional Officer, Karjat Sub-Division, Karjat to exercise the powers of the Government under section 32, sub-section (2) of sections 36 and 38 of the Maharashtra Industrial Development Act, 1961 (Maharashtra III of 1962).[No. IDC. 2192/(17335)/IND-14, dated 11th October, 1993.] [M.G.G., Part IV-B, dated 28.10.1993, p. 1165.] - In exercise of the powers conferred by rule 28 of the Maharashtra Industrial Development Rules, 1962, the Government of Maharashtra hereby specially appoints the Sub-Divisional Officer Yavatmal, District, Yavatmal, to exercise the powers of the Government under section 32, sub-section (2) of sections 36 and 38 of the Maharashtra Industrial Development Act, 1961 (Maharashtra III of 1962).[No. IDC. 2193/(521)/IND-14, dated 4th December, 1993.] [M.G.G., Part IV-B, dated 16.12.1993, p. 1279.] - In exercise of the powers conferred by rule 28 of the Maharashtra Industrial Development Rules, 1962, the Government of Maharashtra hereby specially appoints the Sub-Divisional Officer, Partur, District Jalna to exercise the powers of the Government under section 32, sub-section (2) of sections 36 and 38 of the Maharashtra Industrial Development Act, 1961 (Maharashtra III of 1962).No. IDC. 2192/(17980)/IND-14, dated 3rd May, 1995 (M.G.G., Part IV-B, dated 3.5.1995, p. 192). - In exercise of the powers conferred by rule 28 of the Maharashtra Industrial Development Rules, 1962, the Government of Maharashtra hereby specially appoints the Sub-Divisional Officer, Panvel, District Raigad to exercise the powers of the Government under section 32, section 33, sub-section (2), sections 36 and 38 of the Maharashtra Industrial Development Act, 1961 (Maharashtra III of 1962).No. IDC. 2194/(1045)/IND-14, dated 17th August, 1995 (M.G.G., Part, IV-B, p. 355). - In exercise of the powers conferred by rule 28 of the Maharashtra Industrial Development Rules, 1962, the Government of Maharashtra hereby appoints the Assistant Collector, Bhoom, District Usmanabad to exercise the powers of the Government under section 32, section 33, sub-section (2), sections 36 and 38 of the Maharashtra Industrial Development Act, 1961 (Maharashtra III of 1962).[No. IDC. 2193/(200)/IND-14, dated 26th February, 1996.] [M.G.G., Part IV-B, dated 26.2.1996, p. 62.] - In exercise of the powers conferred by rule 28 of the Maharashtra Industrial Development Rules, 1962, the Government of Maharashtra hereby specially appoints the Land Acquisition Officer No. 1, Nashik and (2) Land Acquisition Officer, Drought No. 1, Nashik to exercise the powers of the Government under section 32, section 33, sub-section (2), sections 36 and 38 of the Maharashtra Industrial Development Act, 1961 (Maharashtra III of 1962).No. IDC. 2195/(1808)/IND-14, dated 18th June, 1996 (M.G.G., Part IV-B, p. 792). - In exercise of (he powers conferred by rule 28 of the Maharashtra Industrial Development Rules, 1962, the Government of Maharashtra hereby specially appoints the Special Land Acquisition Officer, No. 11, Kolhapur to exercise the powers of the Government under section 32, section 33, sub-section (2), sections 36 and 38 of the Maharashtra Industrial Development Act, 1961 (Maharashtra III of 1962).[No. IDC. 2196/(2774)/INI)-14, dated 1st August, 1996.] [M.G.G., Part IV-B, dated 1.8.1996, p. 925.] - In exercise of the powers conferred by rule 28 of the Maharashtra Industrial Development Rules, 1962, the Government of Maharashtra hereby specially appoints the Sub-Divisional Officer, Junnar Sub-Division, Taluka Khed, District Pune to exercise the powers of the Government under section 32, section 33, sub-section (2), sections 36 and 38 of the Maharashtra Industrial Development Act, 1961 (Maharashtra III of 1962).No. IDC. 2120/(6682)/IND-14, dated 26th September, 2000 (M.G.G., Part, IV-B, p. 821). - In exercise of the powers conferred by rule 28 of the Maharashtra Industrial Development Rules, 1962, the Government of Maharashtra hereby appoints the Sub-Divisional Officer, Haveli Sub-Division, District Pune to exercise powers of the Government under section 32, section 33, sub-section (3), sections 36 and 38 of the Maharashtra Industrial Development Act, 1961 (Maharashtra III of 1962).[No. IDC. 2122/(8087)/Ind.-14, dated 8th January, 2003.] [M.G.G., Part IV-B, dated 16.1.2003, p. 5.] - In exercise of the powers conferred by rule 28 of the Maharashtra Industrial Development Rules, 1962, the Government of Maharashtra hereby specially appoints the [Sub-Divisional Officer, Radhanagari] [These words were substituted for the words 'Special Land Acquisition Officer, Radhanagari' by Corrigendum No. IDC-2122/(8087)/IND-14, dated 27th March, 2003 (M.G.G., Part IV-B, p. 133.], to exercise the powers of the Government under section 32, sub-section (3) of sections 33, section 36 and 38 of the Maharashtra Industrial Development Act, 1961 (Maharashtra III of 1962).[No. IDC-2123/(8711)/IND-14, dated 4th June, 2003.] [M.G.G., Part IV-B, dated 19th June, 2003, p. 485.] - In exercise of the powers conferred by rule 28 of the Maharashtra Industrial Development Rules, 1962, the Government of Maharashtra hereby specially appoints the Sub-Divisional Officer, Ichalkaranji, Dist. Kolhapur to exercise the powers of the Government under section 32, sub-section (3) of section 33, section 36 and 38 of the Maharashtra Industrial Development Act, 1961 (Maharashtra III of 1932).[No. IDC. 2124/(9588)/IND-14, dated 14th January, 2005.] [M.G.G., Part IV-B, dated 20.1.2005, p. 82.] - In exercise of the powers conferred by rule 28 of the Maharashtra Industrial Development Rules, 1962, the Government of Maharashtra hereby specially appoints the Special Land Acquisition Officer No. 13, Pune District, Pune to exercise the powers of the Government under sections 32, 33(3), 36 and 38 of the Maharashtra Industrial Development Act, 1961 (Maharashtra III of 1962).No. IDC. 2183/(4805)/IND-14, dated 28th July, 1983 (M.G.G., Part IV-B, p. 841). - In exercise of the powers conferred by rule 29 of the Maharashtra Industrial Development Rules, 1962 the Government of Maharashtra hereby specially appoints the Sub-Divisional Officer, Sangamner, District Ahmednagar, to exercise the powers of the Government under section 32, sub-section (2) of section 33, sections 36 and 38 of the Maharashtra Industrial Development Act, 1961 (Maharashtra III of 1962).