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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Maharashtra - Subsection

Section 76(1) in The Maharashtra Regional and Town Planning Act, 1966

(1)The Arbitrator shall be present at the proceedings before the Tribunal of Appeal. He shall not be required to give evidence in such proceedings but the President may require him to assist the Tribunal in an advisory capacity.