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[Cites 0, Cited by 0] [Section 47A(3)] [Section 47A] [Entire Act]

State of Maharashtra - Subsection

Section 47A(3)(a) in Maharashtra Land Revenue Code, 1966

(a)is permitted, or deemed to have been permitted under sub-section (3) of Section 44, to be used for any other non-agricultural purpose; Section 47;[* *] [The word 'or' was deleted by Maharashtra 23 of 1999, section 3(b)(i)]