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[Cites 0, Cited by 0] [Section 42A] [Entire Act]

State of Maharashtra - Subsection

Section 42A(2) in Maharashtra Land Revenue Code, 1966

(2)The person to whom permission is granted under clause (b) of subsection (1) or the person who converts the use of land in view of clause (a) of sub-section (1) shall inform in writing to the village officer and the Tahsildar within thirty days from the date on which the change of use of land commenced.