Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 44A(1)] [Section 44A] [Entire Act] State of Maharashtra - Subsection Section 44A(1)(iii) in Maharashtra Land Revenue Code, 1966 (iii)within the area undertaken by a private developer [as an Integrated Township Project];