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[Cites 0, Cited by 0] [Section 26(2)] [Section 26] [Entire Act]

State of Maharashtra - Subsection

Section 26(2)(iii) in The Maharashtra Regional and Town Planning Act, 1966

(iii)regulations for enforcing the provisions of the draft Development plan and explaining the manner in which the permission for developing any land may be obtained from the Planning Authority or the said officer, as the case may be;