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[Cites 0, Cited by 0] [Section 35A] [Entire Act]

State of Maharashtra - Subsection

Section 35A(3) in Nagpur Improvement Trust Act, 1936

(3)For the purposes of such scheme and to facilitate more speedy action at any stage, the [State] Government may permit such variations in the requirements of clause (a) of sub-section (2) of section 43 as it may think fit].Procedure to be followed in framing an improvement scheme.