Section 47A(3)(c) in Maharashtra Land Revenue Code, 1966

[Cites 0, Cited by 0] [Section 47A(3)] [Section 47A] [Entire Act]

(c)[ is put to a bona fide industrial use as provided in Section 44A.-] [This clause was inserted by Maharashtra 23 of 1999, section 3(b)(iii)]

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