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[Cites 0, Cited by 0] [Section 114] [Entire Act]

State of Maharashtra - Subsection

Section 114(3) in The Maharashtra Regional and Town Planning Act, 1966

(3)For the avoidance of doubt, it is hereby declared that the provisions of sub­section (1) with respect to the powers of Development Authorities relate only to their capacity as statutory corporation; and nothing in this section shall be construed as authorising the disregard by a Development Authority of any enactment or rule of law.