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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Maharashtra - Subsection

Section 17(6) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Rules, 1962

(6)The State Government on being satisfied, after making such inquiry as it deems fit, that the land held or to be acquired by the industrial undertaking is for bona fide industrial or other non-agricultural use, may notify the land in the Official Gazette.