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[Cites 0, Cited by 5] [Section 40(1)] [Section 40] [Entire Act]

State of Maharashtra - Subsection

Section 40(1)(b) in The Maharashtra Regional and Town Planning Act, 1966

(b)appoint any Development Authority declared under sub-section (3A) of section 113; [or [The word 'or' and clause (c) were inserted by Maharashtra 4 of 1975, Schedule II]