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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Maharashtra - Subsection

Section 21(2) in Maharashtra Gunthewari Developments (Regularisation, Upgradation and Control) Act, 2001

(2)If in, or in connection with, the exercise of its powers and discharge of its functions be any Planning Authority under this Act, any dispute arises between the Planning Authority and the State Government, the decision of the State Government on such dispute shall be final.