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[Cites 0, Cited by 1] [Section 32] [Entire Act]

State of Maharashtra - Subsection

Section 32(3) in The Maharashtra Regional and Town Planning Act, 1966

(3)The interim Development plan, shall provide only for matters mentioned clauses (a), (b) and (c) of section 22, and if necessary, such other matters of that section as the Planning Authority may decide to include or as may be directed by the State Government.