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[Cites 0, Cited by 0] [Section 51(1)] [Section 51] [Entire Act]

State of Maharashtra - Subsection

Section 51(1)(a) in The Maharashtra Regional and Town Planning Act, 1966

(a)where the development relates to the carrying out of any building or other operation, no such order shall affect such of the operations as have been previously carried out; or shall be passed after these operations have substantially progressed or have been completed;