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[Section 42C]
[Entire Act]
State of Maharashtra - Subsection
Section 42C(3) in The Maharashtra Regional and Town Planning Act, 1966
| (a) | Guardian Minister of the concerned district, | Chairman; | |
| (b) | the Presidents ofZillaParishads and Chairmen ofPanchayat Samitisfunctioning in the development area or inany part thereof, | Ex officioMembers; | |
| (c) | Mayors of Municipal Corporations and Presidents of MunicipalCouncils, functioning in the development area or in any partthereof, | Ex officioMembers; | |
| (d) | Municipal Commissioners of Municipal Corporations and ChiefOfficers of Municipal Councils functioning in the development areaor in any part thereof, | Ex officioMembers; | |
| (e) | The Collectors of Districts or his representative not below therank of Deputy Collector having jurisdiction over the developmentarea or any part thereof, | Ex officioMembers; | |
| (f) | Chief Executive Officers ofZillaParishads or hisrepresentative not below the rank of Deputy Chief ExecutiveOfficer, functioning in the development area or any part thereof, | Ex officioMembers; | |
| (g) | The Chief Engineer of the MaharashtraJeevan Pradhikaranor his representative not below the rank of SuperintendingEngineer having jurisdiction over the development area or any partthereof, | Ex officioMember; | |
| (h) | Settlement Commissioner and Director of Land Records or hisnominee not below the rank of Deputy Director of Land Recordhaving jurisdiction over the development area or any part thereof, | Ex officioMember; | |
| (i) | Chief Executive Officer not below the rank of Joint Director ofTown Planning or an officer appointed by Government forMetropolitan area and Deputy Director of Town Planning elsewhere,to be appointed by the State Government. | Member-Secretary. |