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[Cites 0, Cited by 0] [Section 42F(1)] [Section 42F] [Entire Act]

State of Maharashtra - Subsection

Section 42F(1)(viii) in The Maharashtra Regional and Town Planning Act, 1966

(viii)to levy and collect such fees for the execution of work referred to in clause (vii) and for provision of other services and amenities as may be specified by the regulations;