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[Cites 0, Cited by 0] [Section 47A(2)] [Section 47A] [Entire Act]

State of Maharashtra - Subsection

Section 47A(2)(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 non-agricultural purpose; [* *] [The word 'or' was deleted by Maharashtra 26 of 1994, section 3(a)(i)]