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[Cites 0, Cited by 1] [Section 53(6)] [Section 53] [Entire Act]

State of Maharashtra - Subsection

Section 53(6)(a) in The Maharashtra Regional and Town Planning Act, 1966

(a)prosecute the owner for not complying with the notice; and where the notice requires the discontinuance of any use of land any other person also who uses the land or causes or permits the land to be used in contravention of the notice; and