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[Cites 0, Cited by 0] [Section 157] [Entire Act]

State of Maharashtra - Subsection

Section 157(1) in The Maharashtra Regional and Town Planning Act, 1966

(1)Unless otherwise provided in this Act, a Planning Authority or Development Authority shall be competent to make any agreement with any person or party in respect of any matter which is provided for under this Act subject to the right of the State Government to modify or disallow such agreement.