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[Cites 0, Cited by 0] [Section 90(1)] [Section 90] [Entire Act]

State of Maharashtra - Subsection

Section 90(1)(b) in The Maharashtra Regional and Town Planning Act, 1966

(b)execute any work which it is the duty of any person to execute under the scheme, in any case where it appears to the Planning Authority that delay in the execution of the work would prejudice the efficient operation of the scheme.