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[Cites 0, Cited by 0] [Section 37(1AA)] [Section 37] [Entire Act]

State of Maharashtra - Subsection

Section 37(1AA)(b) in The Maharashtra Regional and Town Planning Act, 1966

(b)The State Government shall, after the specified period, forward a copy of all such objections and suggestions to the Planning Authority for its consideration. The Planning Authority shall, thereupon, submit its say to the Government within a period of one month from the receipt of the copies of such objections and suggestions from the government.