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[Cites 0, Cited by 0] [Section 69(1)] [Section 69] [Entire Act]

State of Maharashtra - Subsection

Section 69(1)(b) in The Maharashtra Regional and Town Planning Act, 1966

(b)the Planning Authority on receipt of such application shall at once furnish the applicant with a written acknowledgement of its receipt, and
(i)in the case of a Planning Authority other than a municipal corporation after inquiry and where an Arbitrator has been appointed in respect of a draft scheme after obtaining his approval; or
(ii)in the case of a municipal corporation, after inquiry;