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[Cites 0, Cited by 0] [Section 103] [Entire Act]

State of Maharashtra - Subsection

Section 103(2) in The Maharashtra Regional and Town Planning Act, 1966

(2)Property or a private right of any sort shall not be deemed to be injuriously affected by reason of any provision inserted in a town planning scheme which with a view to securing, the amenity of the area included in such scheme or any part thereof, impose any conditions and restrictions in regard to any of the, matters specified in clause (b) of section 64.