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[Cites 0, Cited by 0] [Section 128] [Entire Act]

Bombay Presidency - Subsection

Section 128(b) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

(b)to any area which the State Government may from time to time, by notification in the Official Gazette, specify as being reserved for non-agricultural or industrial development.