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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(1)(d) in The Regularisation of Unauthorized Developments in the City of Ulhasnagar Act, 2006

(d)"unauthorized development" means the development carried out, without obtaining the permission of the authority competent to give such permission or in contravention of the permission.