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 85] [Entire Act] State of Maharashtra - Subsection Section 85(2) in The Maharashtra Regional and Town Planning Act, 1966 (2)The Planning Authority may, at the request of the person interested pay after consulting the Arbitrator, an advance as provided in sub-section (3) of section 129.
