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[Cites 0, Cited by 0] [Section 41(4)] [Section 41] [Entire Act]

State of Maharashtra - Subsection

Section 41(4)(b) in Maharashtra Land Revenue Code, 1966

(b)if any such work of erection involves renewal or re-construction or alterations or additions to an existing farm building beyond the maximum limit of the plinth area specified in sub-section (3) or beyond the limit of the height of 5 metres from the plinth level and a ground floor.