Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Section 58(2)] [Section 58] [Entire Act]

State of Maharashtra - Subsection

Section 58(2)(i) in The Maharashtra Regional and Town Planning Act, 1966

(i)either make necessary modifications in the proposals for development to meet the objections raised by the Planning Authority; or