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 0] [Section 58(2)] [Section 58] [Entire Act] State of Maharashtra - Subsection Section 58(2)(ii) in The Maharashtra Regional and Town Planning Act, 1966 (ii)submit the proposals for development together with the objections raised by the Planning Authority to the State Government for decision.