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[Cites 0, Cited by 0] [Section 124K] [Entire Act]

State of Maharashtra - Subsection

Section 124K(2) in The Maharashtra Regional and Town Planning Act, 1966

(2)The notice issued under sub-section (1) and served upon such person may require,-
(a)the demolition of the development work, if any carried out, within the time specified in such notice, and
(b)the discontinuance of any further development or change of use of such land or building.