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[Cites 0, Cited by 1] [Section 4] [Entire Act]

State of Maharashtra - Subsection

Section 4(3) in Maharashtra Gunthewari Developments (Regularisation, Upgradation and Control) Act, 2001

(3)The Planning Authority shall scrutinise the case for fulfilment of the stipulated requirements laid down under sub-section (2), including proof of actual rectification of uncompoundable infringements, and thereafter, issue a certificate of regularisation, if satisfied on all these counts.