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[Cites 0, Cited by 0] [Section 43A(1)] [Section 43A] [Entire Act]

State of Maharashtra - Subsection

Section 43A(1)(a) in The Maharashtra Tenancy and Agricultural Lands Act, 1948

(a)[and leased to or held by] [These words were substituted for the words 'leases of land granted to, or for the benefit of' by Bombay 38 of 1957, Section 20(1).] any industrial or commercial undertaking (other than a Co-operative Society) which in the opinion of the State Government bona fide carries on any industrial or commercial operations and which is approved by the State Government;