Section 44A(5) in Maharashtra Land Revenue Code, 1966
(5)As soon as an intimation of use of land for bona fide industrial use [[or Integrated Township Project] [These words were inserted by Maharashtra 26 of 2005, section 2(b), (w.e.f. 6-3-2004)] as the case may be] is received under sub-section (2) and on verification it is found that the holder of the land fulfills all the conditions specified in sub-section (1), a sanad shall be granted to the holder thereof in the prescribed form. [within a period of sixty days in case of bona fide industrial use and ninety days in case of integrated Township Project form the date of receipt of such intimation.] [Added by Maharashtra Act No. 19 of 2015, dated 24.4.2015.]Where there is any clerical or arithmetical error in the sanad arising from any accidental slip or omission, it shall be lawful for the Collector either of his own motion or on the application of a person affected by the error to direct at any time the correction of any such error.Explanation [I]. [The existing Explanation renumbered as Explanation-I and after that Explanation-II, was added by Maharashtra 26 of 2005, section 2(d) & 2(e), (w.e.f, 6-3-2004)] - For the purposes of this Section "bona fide industrial use" means the activity of the manufacture, preservation or processing of goods, or any handicraft, or industrial business or enterprise, carried on by any person, [or the activity of tourism, within the area notified as the tourist place or hill station, by the State Government] [These words were inserted by Maharashtra 26 of 2005, section 2(c), (w.e.f. 6-3-2004)] and shall include construction of industrial buildings used for the manufacturing process or purpose, or power projects and ancillary industrial usages like research and development, godown, canteen, office-building of the industry concerned or providing housing accommodation to the workers of the industry concerned, or establishment of an industrial estate including co-operative industrial estate, service industry, cottage industry, gramodyog units or gramodyog Vasahats".[Explanation II. - For the purpose of this section, "Integrated Township Project" means Integrated Township Project or projects under the Regulations framed for development of Integrated Township Project by the Government, Under the provisions of the Maharashtra Regional and Town Planning Act, 1966.] [Substituted by Maharashtra Act No. 19 of 2015, dated 24.4.2015.]
