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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Maharashtra - Subsection

Section 15(2) in The Maharashtra Regional and Town Planning Act, 1966

(2)The State Government may, pending approval of the entire Regional Plan, by a like notification approve separately any proposals or part of the Regional Plan, and any proposals or part so approved shall, on approval of the entire Regional Plan, form part of the entire plan so approved.