Section 9(3)(iii) in Maharashtra Highways Act, 1955

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State of Maharashtra - Subsection

Section 9(3)(iii) in Maharashtra Highways Act, 1955

(iii)permission under clause (b) of sub-section (1) to the re-erection or alteration of a building which was in existence before the appointed day shall neither be withheld not made subject to restrictions unless such re-erection or alteration involves any material alteration to the outside appearance of the building.

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State of Maharashtra - Subsection

Section 9(3)(iii) in Maharashtra Highways Act, 1955