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 29] [Entire Act] State of Maharashtra - Subsection Section 29(1) in The Maharashtra Industrial Development Rules, 1962 (1)in the case of amenities provided in an industrial area where premises, consists of land, at a rate not exceeding [one rupee: and fifty paise,] per square metre of the land;
