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

State of Maharashtra - Subsection

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

(ii)within the area where no plan or scheme as aforesaid exists, [for a bona fide industrial use; or [This portion was substituted for the portion beginning with words 'for a bona fide industrial use' and ending with the words 'conditions, namely :-' by Maharashtra 26 of 2005, section 2(a)(i), (w.e.f. 6-3-2004)]