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[Cites 0, Cited by 0] [Section 86(2)] [Section 86] [Entire Act]

State of Maharashtra - Subsection

Section 86(2)(a) in The Maharashtra Regional and Town Planning Act, 1966

(a)the place at which the final scheme is kept open to inspection by the public [and also state therein that copies of the scheme or extracts therefrom certified to be correct shall, on application, be available for sale to the public at a reasonable price] [These words were added by Maharashtra 6 of 1976, Section 27.];