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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Maharashtra - Subsection

Section 50(3) in The Maharashtra Regional and Town Planning Act, 1966

(3)Upon an order under sub-section (2) being made, the land shall be deemed to be released from such designation, reservation, or, as the case may be, allocation and shall become available to the owner for the purpose of development as otherwise permissible in the case of adjacent land, under the relevant plan.