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[Cites 0, Cited by 0] [Section 158(2)] [Section 158] [Entire Act]

State of Maharashtra - Subsection

Section 158(2)(ix) in The Maharashtra Regional and Town Planning Act, 1966

(ix)[ under sub-sections (2) and (3) of section 20, the other manner in which a notice of the revision and approval of the revision, of a Regional Plan shall be published;] [Clause (ix) was substituted for the original by Maharashtra 6 of 1976, Section 36(2).]