Section 73 in The Maharashtra Regional and Town Planning Act, 1966
73. Certain decisions of Arbitrator to be final.
- Except in matters arising out of clauses (iv) to (xi) both inclusive, and clauses (xiv), (xv) and (xvi) of sub-section (3) of section 72, every decision of the Arbitrator shall be final and conclusive and binding on all parties including the Planning Authority.
