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[Cites 0, Cited by 0] [Section 91(6)] [Section 91] [Entire Act]

State of Maharashtra - Subsection

Section 91(6)(a) in The Maharashtra Regional and Town Planning Act, 1966

(a)appoint an Arbitrator, and thereupon the provisions of this Chapter shall so far as may be, apply to such draft variation, as if it were a draft scheme submitted to the State Government for sanction;