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[Cites 0, Cited by 0] [Section 42F(1)] [Section 42F] [Entire Act]

State of Maharashtra - Subsection

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

(iii)to control the development activities in accordance with the development plan and town planning schemes in the development area excluding the area under the jurisdiction of a local authority, which is permitted to execute the functions of a Planning Authority, in the manner provided for in Chapter IV;