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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Maharashtra - Subsection

Section 5(c) in The Maharashtra Land Revenue Farm Building (Erection, Renewal, Reconstruction, Alteration, Additions, etc.) Rules, 1989

(c)the applicant shall commence the construction within six months from the date of grant of permission by the collector in that behalf, failing which, unless the said period is extended by the collector, from time to time, the permission, granted shall be deemed to have been lapsed ;