No.
Mashem-2023/C.R.No.60/L-7.-conferred by section 28-1AA of the Maharashtra
Agricultural Lands (Ceiling on Holdings) Act, 1961 (Mah. XXVII of 1961), the
Government of Maharashtra hereby amends the Maharashtra Agricultural Lands
(Ceiling on Holdings) Grant of Surplus Lands taken over from Industrial
Undertakings Order, 1970, as follows, namely This
Order may be called the Maharashtra Agricultural Lands (Ceiling on Holdings)
Grant of Surplus Lands taken over from Industrial Undertakings (Amendment)
Order, 2024. After
clause 5 of the Maharashtra Agricultural Lands (Ceiling on Holdings) Grant of
Surplus Lands taken over from Industrial Undertakings Order, 1970, the
following clause shall be inserted, namely "5A. Utilization of Corporation lands
for non-agricultural purposes.- Notwithstanding anything contained in clause 5, the Corporation
may utilize the Corporation lands reserved for residential, commercial,
industrial or any other non-agricultural use in the Regional Plan or the
Development Plan approved by the concerned Planning Authority, for residential,
commercial, industrial or any other non-agricultural uses, as the case may be,
with the previous approval of the State Government.".Maharashtra
Agricultural Lands (Ceiling On Holdings) Grant Of Surplus Lands Taken Over From
Industrial Undertakings (Amendment) Order, 2024
[13 March 2024]