Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 4] [Section 4] [Entire Act] State of Maharashtra - Subsection Section 4(2) in The Maharashtra Regional and Town Planning Act, 1966 (2)The Regional Board shall have its office at such place as the State Government may appoint, and shall be known by the name specified in the notification constituting it.
