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[Cites 0, Cited by 0] [Section 41(3)] [Section 41] [Entire Act]

State of Maharashtra - Subsection

Section 41(3)(i) in Maharashtra Land Revenue Code, 1966

(i)if the area of the agricultural holding on which one or more farm buildings are proposed to be erected exceeds 0.4 hectare but does not exceed 0.6 hectare, the plinth area of all such buildings shall not exceed 150 square metres; and