Section 341F in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
341F. Specification of Industrial Township.
- The State Government may, having regard to the factors mentioned in the proviso to clause (1) of Article 243-Q of the Constitution of India and location of any particular industrial area developed by the Maharashtra Industrial Development Corporation constituted under the Maharashtra Industrial Development Act, 1961 (Maharashtra III of 1962) [City and Industrial Development Corporation of Maharashtra Limited incorporated under the Companies Act, 1956 (I of 1956)] [These words and figures were inserted by Maharashtra 5 of 2002, Section 2.] or by a Co-operative Society formed for developing a co-operative industrial estate, specify, by notification in the Official Gazette, any urban area or part thereof, to be an Industrial Township.
