Section 159A in The Maharashtra Regional and Town Planning Act, 1966
159A. [ Special provisions relating to New Town Development Authority and Special Planning Authority. [Section 159A was inserted by Maharashtra 47 of 1974, Section 2.]
- The provisions of [the First Schedule] [Section 159 renumbered as sub-section (1) by Maharashtra 22 of 2005, Section 5, (w.e.f. 20-6-2005).] hereto shall apply in relation to a New Town Development Authority and a Special Planning Authority referred to in section 40 of this Act.]
