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[Cites 0, Cited by 0] [Section 86(2)] [Section 86] [Entire Act]

State of Maharashtra - Subsection

Section 86(2)(b) in The Maharashtra Regional and Town Planning Act, 1966

(b)a date (which shall not be earlier than one month after the date of the publication of the notification) on which all the liabilities created by the scheme shall take effect and the final scheme shall come into force: