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

State of Maharashtra - Subsection

Section 42A(1)(f) in Maharashtra Industrial Development Act, 1961

(f)the period for which the area of any plot (whether whole or part) remained unutilised from the date of delivery of possession to the plot holder and the reasons therefore as stated by the plot holder.