47. Power of State Government to exempt lands from provisions of [Sections 41, 42,] [The word and figures were substituted for the word and figures 'section 42' by Maharashtra 32 of 1986, section 3] 44, 45 or 46.
- Nothing in [Sections 41, 42,] [The word and figures were substituted for the word and figures 'section 42' by Maharashtra 32 of 1986, section 3] 44, 45 or 46 shall prevent -(a)the State Government from exempting any land or class of lands from the operation of any of the provisions of those Sections, if the State Government is of opinion that it is necessary, in the public interest for the purpose of carrying out any of the objects of this Code to exempt such land or such class of lands; and(b)the Collector from regularising the non-agricultural use of any land on such terms and conditions as may be prescribed by him subject to rules made in this behalf by the State Government.
