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[Cites 0, Cited by 2] [Section 10] [Entire Act]

State of Maharashtra - Subsection

Section 10(3) in The Maharashtra Regional and Town Planning Act, 1966

(3)For the purpose of hearing any suggestions and objections received after the publication of a draft Regional Plan under section 16, a Regional Board shall appoint a Regional Planning Committee consisting of the Town Planning Officer and two other members of the Regional Board.