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[Cites 0, Cited by 0] [Section 44A(1)] [Section 44A] [Entire Act]

State of Maharashtra - Subsection

Section 44A(1)(d) in Maharashtra Land Revenue Code, 1966

(d)such person ensures that the proposed industry [[or Integrated Township Project] [These words were inserted by Maharashtra 26 of 2005, section 2(a)(iii), (w.e.f. 6-3-2004)], as the case may be] does not come' up within thirty metres of any railway line or within fifteen metres of a high voltage transmission line;