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

State of Maharashtra - Section

Section 77 in The Maharashtra Regional and Town Planning Act, 1966

77. Place where Tribunal may sit.

- The Tribunal of Appeal may sit either at the headquarters of the President or at any other place within the local limits of his jurisdiction which he may deem convenient for the consideration and decision of any matter before such Tribunal.