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[Cites 0, Cited by 0] [Section 158(2)] [Section 158] [Entire Act]

State of Maharashtra - Subsection

Section 158(2)(xviii) in The Maharashtra Regional and Town Planning Act, 1966

(xviii)under sub-section (2) of section 56, the manner in which an appeal under that sub-section shall be made to the State Government under sub­section of that section the time within which and the manner in which claims for compensation shall be made; and under sub-section (6) of that section, the period after disposal of appeal, if any, within which and the manner in which a purchase notice on the State Government shall be served;