Section 114(2)(a) in The Maharashtra Regional and Town Planning Act, 1966

[Cites 0, Cited by 0] [Section 114(2)] [Section 114] [Entire Act]

State of Maharashtra - Subsection

Section 114(2)(a) in The Maharashtra Regional and Town Planning Act, 1966

(a)before giving any such directions the State Government (shall consult with the Chairman, or if the Chairman is not available, with the Vice-Chairman, of the Development Authority constituted under sub-section (2) of section 113, or as the case may be, with the officer or officers of the Development Authority declared under sub-section (3A) of that section who is or are duly authorised by such Authority) unless the State Government is satisfied that, on account of urgency, such consultation is impracticable; and

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State of Maharashtra - Subsection

Section 114(2)(a) in The Maharashtra Regional and Town Planning Act, 1966