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[Cites 0, Cited by 0] [Section 42F(1)] [Section 42F] [Entire Act]

State of Maharashtra - Subsection

Section 42F(1)(ix) in The Maharashtra Regional and Town Planning Act, 1966

(ix)to exercise such other powers and perform such other functions as are supplemental, incidental or consequential to any of the foregoing powers and functions or as may be directed by the State Government.