Section 26(2)(c) in The Maharashtra Industrial Development Rules, 1962

[Cites 0, Cited by 0] [Section 26(2)] [Section 26] [Entire Act]

(c)progress of work during the year with particular reference to the

(i)land acquired,

(ii)development carried out,

(iii)amenities provided,

(iv)industries established in the industrial areas/estates, and

(v)details of any other activities entrusted to and undertaken by the Corporation under and in accordance with the Act;

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