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

State of Maharashtra - Subsection

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

(a)[constitute an authority consisting of] [These words were substituted for the words 'an authority consisting of', by Maharashtra 11 of 1973, Section 3(b).] a Chairman, a Vice-Chairman, a member of the Maharashtra Legislative Assembly representing the notified area, one member representing the municipal area, if any, included in the notified area, the Deputy Director of Town Planning, and the Executive Engineer, Public Health Works Division, each having jurisdiction over the notified area, and an officer not below the rank of an Assistant Collector; or
(aa)[ appoint the Authority constituted under the Maharashtra Housing and Area Development Act, 1976, or] [This clause (aa) was inserted by Maharashtra 28 of 1977, Section 191(b).]