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[Cites 0, Cited by 2] [Section 49(1)] [Section 49] [Entire Act]

State of Maharashtra - Subsection

Section 49(1)(b) in The Maharashtra Regional and Town Planning Act, 1966

(b)any land is allotted by a plan for the purpose of any functions of a Government or local authority or statutory body, or is land designated in such plan as a site proposed to be developed for the purposes of any functions of any such Government, authority or body, or