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[Cites 0, Cited by 0] [Section 42B(2)] [Section 42B] [Entire Act]

State of Maharashtra - Subsection

Section 42B(2)(b) in Maharashtra Land Revenue Code, 1966

(b)in respect of land held as Occupant Class-II, -
(i)within 30 days from the date of application, where the Collector is competent to grant permission for change of use of such land at his level ;
(ii)within 30 days from the date on which the permission of the authority, competent to allow such conversion or change of use, is received by the Collector :