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[Cites 0, Cited by 0] [Section 143] [Entire Act]

State of Maharashtra - Subsection

Section 143(1) in The Maharashtra Regional and Town Planning Act, 1966

(1)The Regional Board or Planning Authority or Development Authority concerned or any person authorised in this behalf by general or special order may either before or after the situation of the proceedings compound any offence made punishable by or under this Act or rules made thereunder.