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[Cites 0, Cited by 0] [Section 158(2)] [Section 158] [Entire Act]

State of Maharashtra - Subsection

Section 158(2)(xxv) in The Maharashtra Regional and Town Planning Act, 1966

(xxv)under sub-section (1) of section 72, the qualifications of a person to be appointed as Arbitrator; under sub-section (3) of that section, the procedure to be followed by an Arbitrator the manner in which he shall give notices and the form in which he shall draw the final town planning scheme;