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[Cites 0, Cited by 0] [Section 117] [Entire Act]

State of Maharashtra - Subsection

Section 117(6) in Maharashtra Land Revenue Code, 1966

(6)such agricultural lands (outside a gaothan, if any) in a non-urban area, converted to non-agricultural use for purposes of residential building as the State Government may, by notification in the Official Gazette, specify.