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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(1)(a) in Maharashtra Gunthewari Developments (Regularisation, Upgradation and Control) Act, 2001

(a)"Gunthewari development" means plots formed by unauthorisedly sub­dividing privately owned land, with buildings, if any, on such plots, including excess vacant land under the Urban Land (Ceiling and Regulation) Act, 1976, not vested in the State Government but excluding land under encroachment;