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[Cites 0, Cited by 0] [Section 160(2)] [Section 160] [Entire Act]

State of Maharashtra - Subsection

Section 160(2)(c) in The Maharashtra Regional and Town Planning Act, 1966

(c)for the purpose of carrying out any development which has not been fully carried out by the Board or Authority and for the purpose of realising properties, funds and dues referred to in clause (a), the functions of the Regional Board, Special Planning Authority, or Development Authority shall be discharged by the State Government.