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[Cites 0, Cited by 13] [Entire Act]

State of Maharashtra - Section

Section 35 in The Maharashtra Regional and Town Planning Act, 1966

35. Development Plans sanctioned by State Government before commencement of this Act.

- If any Planning Authority has prepared a Development plan which has been sanctioned by the State Government before the commencement of this Act, then such Development plan shall be deemed to be a final Development Plan sanctioned under this Act.