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[Cites 0, Cited by 0] [Section 42A(1)] [Section 42A] [Entire Act]

State of Maharashtra - Subsection

Section 42A(1)(a) in Maharashtra Land Revenue Code, 1966

(a)no prior permission of the Collector shall be necessary for conversion of use of any land held as an Occupants—Class I for any purpose as defined in the sanctioned Development Plan or draft Development Plan prepared and published as per the provisions of the Maharashtra Regional and Town Planning Act, 1966 ; however, the Planning Authority shall ascertain from the concerned revenue authority the Class of land, its occupancy and encumbrances, if any, thereupon, and after ascertaining the same, it shall grant the development permission as per the provisions of the Maharashtra Regional and Town Planning Act, 1966 ;