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[Cites 0, Cited by 3] [Section 58] [Entire Act]

State of Maharashtra - Subsection

Section 58(3) in The Maharashtra Regional and Town Planning Act, 1966

(3)The State Government, on receipt of the proposals for development together with the objections of the Planning Authority shall, in consultation with the Director of Town Planning, either approve the proposals with or without modifications or direct the officer to make such modifications in the proposals as it considers necessary in the circumstances.