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[Cites 0, Cited by 0] [Section 63IA(4)] [Section 63IA] [Entire Act]

State of Maharashtra - Subsection

Section 63IA(4)(a) in The Maharashtra Tenancy and Agricultural Lands Act, 1948

(a)the expression "bona fide industrial use" means the activity of manufacture, preservation of processing of goods, or any handicraft, or industrial business or enterprise, carried on by any person, [or the activity of tourism within the areas notified by the State Government as the tourist place or hill station,] [These words were inserted by Maharashtra 25 of 2005, Section 2(d), w.e.f. 1-7-2000.] and shall include construction of industrial buildings used for the manufacturing process or purpose, or power projects and ancillary industrial usage like research and development, godown, canteen office building of the industry concerned, or providing housing accommodation to the workers of the industry concerned, or establishment of an industrial estate including a co-operative industrial estate, service industry, cottage industry, gramodyog units or gramodyog vasahats.
(aa)[ "special township project" means the special township project or projects under the Regulations framed for Development of Special Township by the Government under the provisions of the Maharashtra Regional and Town Planning Act, 1966.] [Clause (aa) was inserted by Maharashtra 25 of 2005, Section 2(d)(h), w.e.f. 17-5-2004.]