Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Maharashtra Industrial Development (Amendment) Act, 2013 15 OF 2013 [13 August 2013] CONTENTS 1. Short title 2. Insertion of section 43-1B in Mah. III of 1962 Maharashtra Industrial Development (Amendment) Act, 2013 15 OF 2013 [13 August 2013] An Act further to amend the Maharashtra Industrial Development Act, 1961. WHEREAS it is expedient further to amend the Maharashtra Industrial Development Act, 1961, for the purposes hereinafter appearing; it is hereby enacted in the Sixty-fourth Year of the Republic of India as follows :- 1. Short title :- This Act may be called the Maharashtra Industrial Development (Amendment) Act, 2013. 2. Insertion of section 43-1B in Mah. III of 1962 :- After section 43-1A of the Maharashtra Industrial Development Act. 1961, the following section shall be inserted, namely :- "43-1B. Integrated industrial area. Subject to the general or specific directions of the State Government, the Corporation may, by notification in the Official Gazette, notify any industrial area as the integrated industrial area, wherein the minimum sixty per cent, of the total area shall be used for the industrial development and the remaining, for the support activities including residential and commercial activities as per the prevalent Industrial Policy ; and upon such notification, the Corporation shall become the Special Planning Authority for such integrated industrial area under the Maharashtra Regional and Town Planning Act, 1966 and the development of such integrated industrial area shall be regulated in accordance with the plan proposals and the Development Control Regulations prepared by the Corporation and sanctioned by the State Government under the relevant provisions of the Maharashtra Regional and Town Planning Act, 1966.".