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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(2)(b) in Maharashtra Gunthewari Developments (Regularisation, Upgradation and Control) Act, 2001

(b)Wherever necessary, open marginal spaces shall be surrendered, to achieve a road-width of nine metres or required Development Plan road width in the areas of a Municipal Corporation, a Special Planning Authority and a New Town Development Authority and four and half metres or required Development Plan road width in other areas;