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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(2)(d) in Maharashtra Gunthewari Developments (Regularisation, Upgradation and Control) Act, 2001

(d)The regularisation of any Gunthewari development shall not confer any title or claim in respect of the land or building nor already enjoyed by its holder prior to such regularisation.