Section 75(2)(a) in The Maharashtra Regional and Town Planning Act, 1966

[Cites 0, Cited by 0] [Section 75(2)] [Section 75] [Entire Act]

State of Maharashtra - Subsection

Section 75(2)(a) in The Maharashtra Regional and Town Planning Act, 1966

(a)in Greater Bombay, be the Principal Judge of the Bombay City Civil Court or such other Judge of the said Court as may be appointed by the State Government on the recommendation of the Principal Judge; and

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State of Maharashtra - Subsection

Section 75(2)(a) in The Maharashtra Regional and Town Planning Act, 1966