Section 45(1)(a) in Maharashtra Land Revenue Code, 1966

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State of Maharashtra - Subsection

Section 45(1)(a) in Maharashtra Land Revenue Code, 1966

(a)without obtaining permission of the Collector under Section 44 or before the expiry of the period after which the change of user is deemed to have been granted under that Section, or in contravention of any of the terms and conditions subject to which such permission is granted; or

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State of Maharashtra - Subsection

Section 45(1)(a) in Maharashtra Land Revenue Code, 1966