Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 75] [Entire Act] State of Maharashtra - Subsection Section 75(5) in The Maharashtra Regional and Town Planning Act, 1966 (5)The State Government may, if it thinks fit, remove for incompetence or misconduct or any goods and sufficient reason any Assessor appointed under subsection (3).
