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[Cites 0, Cited by 0] [Section 42F(1)] [Section 42F] [Entire Act]

State of Maharashtra - Subsection

Section 42F(1)(i) in The Maharashtra Regional and Town Planning Act, 1966

(i)to undertake the preparation and execution of town planning schemes having regard to the draft Development Plan prepared by the Metropolitan Planning Committee or the District Planning Committee, as the case may be, under the provisions of this Act;