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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Maharashtra - Subsection

Section 65(1) in The Maharashtra Regional and Town Planning Act, 1966

(1)In the draft scheme, the size and shape of every reconstituted plot shall be determined, so far as may be, to render it suitable for building purposes, and where a plot is already built upon, to ensure that the buildings as far as possible comply with the provisions of the scheme as regards open spaces.