Section 148A in The Maharashtra Regional and Town Planning Act, 1966
148A. [ Exclusion of time in certain cases. [Section 148-A was inserted by Maharashtra 5 of 2014, Section 9, (w.e.f. 4-10-2013).]
- In computing the period, in relation to any Development plan, Regional plan or scheme under the provisions of Chapters II, III, IV and V of this Act, the period or periods during which any action could not be completed under the said Chapters, due to any interim order of any Court, shall be excluded.]
