Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 4] [Section 86] [Entire Act] State of Maharashtra - Subsection Section 86(3) in The Maharashtra Regional and Town Planning Act, 1966 (3)On and after the date fixed in such notification, a town planning scheme shall have effect as if it were enacted in this Act.
