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[Cites 0, Cited by 0] [Section 101] [Entire Act]

State of Maharashtra - Subsection

Section 101(3) in Maharashtra Housing and Area Development Act, 1976

(3)After receipt of such notice and after making such inquiry as may be deemed necessary, the Municipal Commissioner or other authority may, within a period of thirty days, submit to the State Government a statement in writing of any objections or suggestions which he or it may deem fit to make with reference to the proposed work.