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[Cites 0, Cited by 0] [Section 44A(3)] [Section 44A] [Entire Act]

State of Maharashtra - Subsection

Section 44A(3)(b) in Maharashtra Land Revenue Code, 1966

(b)Where there has been a contravention of any of the conditions specified in sub-section (1), such person shall, on being called upon by the Collector, by notice in writing, be required to do anything to stop such contravention as directed by such notice and within such period as specified in such notice, and such notice may also require such person to remove any structure, to fill up any excavation or to take such other steps as may be required in order that the land may be used for its original purpose or that the conditions may be satisfied within the period specified in the notice.