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[Cites 0, Cited by 0] [Section 39(2)] [Section 39] [Entire Act]

State of Maharashtra - Subsection

Section 39(2)(a) in Maharashtra Industrial Development Act, 1961

(a)where the Corporation proposes to dispose of by sale any such land without any development having been undertaken or carried out thereon, the Corporation shall offer the land in the first instance to the persons from whom it was acquired, if they desire to purchase it, subject to such requirements as to its development and use as the Corporation may think fit to impose;