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[Cites 0, Cited by 0] [Section 29(2)] [Section 29] [Entire Act]

State of Maharashtra - Subsection

Section 29(2)(a) in The Maharashtra Industrial Development Rules, 1962

(a)where the premises consists of land with or without building, at a rate not exceeding [one rupee and fifty paise,] [These words were substituted for the figures and words '50 Paise' by G.N. of 18.1.2001.] per square metre of the land; and