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State of Maharashtra - Section

Section 142 in The Maharashtra Regional and Town Planning Act, 1966

142. Sanction of prosecution.

- No prosecution for any offence punishable under this Act or rules made thereunder shall be instituted or no prosecution instituted shall be withdrawn, except with the previous sanction of the Regional Board, Planning Authority, or as the case may be, a Development Authority or any officer authorised by such Board or Authority in this behalf.