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[Cites 0, Cited by 1] [Section 41AA(4)] [Section 41AA] [Entire Act]

State of Maharashtra - Subsection

Section 41AA(4)(a) in The Maharashtra Public Trusts Act, 1950

(a)“State-aided public trust” means a public trust exclusively for medical relief or for medical relief and other charitable purposes, which maintaines a hospital (including any nursing home or maternity homes), dispensary or any other centre for medical relief, and which—
(i)has received any grant of land or building, either on ownership basis or on lease or leave and licence, at a nominal or concessional rate, from the State Government or the Central Government or any local authority; or
(ii)has been given by the State Government any exemption or permission to continue to hold any vacant land under section 20 or 21 of the Urban Land (Ceiling and Regulation) Act, 1976; or
(iii)has been given any concessions or exemption or relaxation of a substantial nature from the Development Control Rules by any competent authority for the purposes of the trust; or
(iv)has received any loan or guarantee or any non-recurring grant in aid or other financial assistance or is receiving any recurring grant in aid or other financial assistance from the State Government, the Central Government or any local authority;