Section 41(4) in Maharashtra Land Revenue Code, 1966
(4)The Collector shall not grant such permission -(a)(i)if the area of the agricultural holding on which such building is proposed to be erected is less than 0.4 hectare;(ii)if the height of such building from its plinth level exceeds 5 metres and the building consists of more than one floor, that is to say, more than ground floor;(iii)for erection of more than one farm building for each of the purposes referred to in clause (9) of Section 2;(b)if any such work of erection involves renewal or re-construction or alterations or additions to an existing farm building beyond the maximum limit of the plinth area specified in sub-section (3) or beyond the limit of the height of 5 metres from the plinth level and a ground floor.Explanation. - For the purposes of sub-sections (3) and (4), if only one farm building is proposed to be erected on an agricultural holding, "plinth area" means the plinth area of that building, and if more than one farm buildings are proposed to be erected on an agricultural holding, "plinth area" means the aggregate of the plinth area of all such buildings.
