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[Cites 0, Cited by 0] [Section 69(1)] [Section 69] [Entire Act]

State of Maharashtra - Subsection

Section 69(1)(a) in The Maharashtra Regional and Town Planning Act, 1966

(a)no person shall within the area included in the scheme, institute or change the use of any land or building or parry out any development unless such person has applied for and obtained the necessary permission which shall he contained in a commencement certificate granted by the Planning Authority in the prescribed form;