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[Cites 0, Cited by 0] [Section 44A(1)] [Section 44A] [Entire Act]

State of Maharashtra - Subsection

Section 44A(1)(c) in Maharashtra Land Revenue Code, 1966

(c)no such land or part thereof is notified for acquisition under the Land Acquisition Act, 1894 or the Maharashtra Industrial Development Act, 1961 or covers the alignment of any road included in the 1981-2001 Road Plan or any subsequent Road Plan prepared by the State Government;