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[Cites 0, Cited by 0] [Section 42C] [Entire Act]

State of Maharashtra - Subsection

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

(1)As soon as may be after the declaration of a development area under section 42A, the State Government shall, by notification in the Official Gazette, constitute an authority for such area to be called the Area Development Authority of that development area for the purpose of carrying out the functions assigned to an Area Development Authority under this Act.