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

State of Maharashtra - Subsection

Section 42D(1)(ii) in Maharashtra Land Revenue Code, 1966

(ii)town or city, where such land adjacent to the limits of such town or city is allocated to a developable zone in the draft or final Regional Plan; shall be deemed to have been converted to non-agricultural use for residential purpose or the purpose admissible as per draft or final Regional Plan, subject to the provisions of the Development Control Regulations applicable to such area.