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[Cites 0, Cited by 0] [Section 158(2)] [Section 158] [Entire Act]

State of Maharashtra - Subsection

Section 158(2)(x) in The Maharashtra Regional and Town Planning Act, 1966

(x)[ under sub-sections (1), (2) and (4) of section 21, the other manner in which a notice regarding preparation of the draft Development Plan shall be published;] [Clause (x) was substituted for the original by Maharashtra 6 of 1976, Section 36(3).]