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[Cites 0, Cited by 1] [Section 96] [Entire Act]

State of Maharashtra - Subsection

Section 96(1) in The Maharashtra Regional and Town Planning Act, 1966

(1)When the State Government or two or more Planning Authorities are of opinion that the interests of contiguous areas within the jurisdiction of such Planning Authorities can best be served by the making of a joint development plan or a joint town planning scheme, the State Government shall after necessary enquiry constitute a Special Planning Authority as provided in section 40.