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[Cites 0, Cited by 7] [Section 22] [Entire Act]

State of Maharashtra - Subsection

Section 22(b) in The Maharashtra Regional and Town Planning Act, 1966

(b)proposals for designation of land for public purpose, such as schools, colleges and other educational institutions, medical and public health institutions, markets, social welfare and cultural institutions, theatres and places for public entertainment, or public assembly, museums, art galleries, religious building and government and other public buildings as may from time to time be approved by the State Government;