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[Cites 0, Cited by 0] [Section 31(2)] [Section 31] [Entire Act]

State of Maharashtra - Subsection

Section 31(2)(b) in The Maharashtra Prevention of Fragmentation and Consolidation of Holdings Act, 1947

(b)which is situated in a notified area for which a Special Planning Authority is constituted or appointed under section 40 of the Maharashtra Regional and Town Planning Act, 1966; or