Section 11C in The Maharashtra Land Revenue (Conversion of use of Land and Non-Agriculture Assessment) Rules, 1969
11C. Grant of Sanad for the use of land for bona fide industrial use.
- Where land is used for a bona fide industrial use under section 44A, then subject to the provisions of any law for the time being in force a sanad shall be granted to the holder thereof in the form in Schedule VI-B as provided by sub-section (5) of that section]
