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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Maharashtra - Subsection

Section 6(3) in Maharashtra Gunthewari Developments (Regularisation, Upgradation and Control) Act, 2001

(3)Common or indivisible infrastructure or services or amenities or facilities shall be provided by the Planning Authority only after such minimum proportion of number of plots in the layout, as may be determined by the State Government, from time to time, have been regularised.