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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Maharashtra - Subsection

Section 30(2) in The Maharashtra Regional and Town Planning Act, 1966

(2)The [particulars referred to in] [These words were substituted for the words 'particulars published under', by Maharashtra 6 of 1976, Section 11(b).] sub-section (2) of section 26 shall also be, submitted to the State Government.