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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Maharashtra - Subsection

Section 43(i) in The Maharashtra Regional and Town Planning Act, 1966

(i)for carrying out works for the maintenance, improvement or other alteration of any building, being works which affect only the interior of the building or which do not materially affect the external appearance thereof [except in case of heritage building or heritage precinct] [These words were added by Maharashtra 39 of 1994; Section 11.];