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[Cites 0, Cited by 7] [Section 64] [Entire Act]

State of Maharashtra - Subsection

Section 64(b) in The Maharashtra Regional and Town Planning Act, 1966

(b)reservation, acquisition or allotment of land required under sub-clause (i) of clause (b) of section 59 with a general indication of the uses to which such land is to be put and the terms and conditions subject to which, such land is to be put to such uses;