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[Cites 0, Cited by 0] [Section 328(2)] [Section 328] [Entire Act]

State of Maharashtra - Subsection

Section 328(2)(xvi) in Maharashtra Land Revenue Code, 1966

(xvi)under sub-section (1), the form of application for permission to convert the use of land from one purpose to another; under clause (c) of sub-section (2); the rules subject to which permission for change of user may be granted by the Collector; and under sub-section (3) of Section 44, the conditions subject to which the permission for change of user shall be deemed to have been granted under sub-section (5), the rules prescribing the fine which the defaulter shall be liable to pay; and under sub-section (6) of Section 44, the form in which sanad shall be granted to the holder for non-agricultural use;