Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 165] [Entire Act]

State of Maharashtra - Subsection

Section 165(3) in The Maharashtra Regional and Town Planning Act, 1966

(3)All proceedings pending before a Board of Appeal constituted under the Bombay Town Planning Act, 1954, shall be continued before and disposed of by the Tribunal of Appeal under this Act as if an appeal had been made to it in respect thereof.