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

State of Maharashtra - Subsection

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

(b)such person has satisfied himself that no such land or part thereof is reserved for any other public purpose as per the Development Plan (where such plan exists) and the proposed bona fide industrial use [[or Integrated Township Project] [These words were inserted by Maharashtra 26 of 2005, section 2(a)(ii), (w.e.f. 6-3-2004)], as the case may be] does not conflict with the overall scheme of the said Development Plan;