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[Cites 0, Cited by 0] [Section 72(3)] [Section 72] [Entire Act]

State of Maharashtra - Subsection

Section 72(3)(v) in The Maharashtra Regional and Town Planning Act, 1966

(v)determine whether the areas allotted or reserved for the public purpose or purposes of the Planning Authority are beneficial wholly or partly to the owners or residents within the area of the scheme;