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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Maharashtra - Subsection

Section 4(1)(c) in The Maharashtra Land Revenue Farm Building (Erection, Renewal, Reconstruction, Alteration, Additions, etc.) Rules, 1989

(c)May, after due enquiry either grant the permission on such terms and conditions as laid down in rule 5 or refuse the permission applied for after recording in writing the reason for refusal.