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[Cites 0, Cited by 0] [Section 4(4)] [Section 4] [Entire Act]

State of Maharashtra - Subsection

Section 4(4)(c) in The Regularisation of Unauthorized Developments in the City of Ulhasnagar Act, 2006

(c)in the case of high rise building having height of fifteen meters or exceeding fifteen meters, the Designated Authority may permit a person to install diesel generating set instead of electric supply to the main fire pump within a period of three months.