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[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Maharashtra - Subsection

Section 69(7) in The Maharashtra Regional and Town Planning Act, 1966

(7)The restrictions imposed by this section shall cease to operate in the event of the State Government refusing to sanction the draft scheme or the final scheme or in the event of the withdrawal of the scheme under section 87 or in the event of the declaration lapsing under sub-section (2) of section 61.