Section 2(15)(c) in The Maharashtra Regional and Town Planning Act, 1966

[Cites 0, Cited by 0] [Section 2(15)] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(15)(c) in The Maharashtra Regional and Town Planning Act, 1966

(c)

(i)a Zilla Parishad constituted under the Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961,

(ii)[ the Authority constituted under the Maharashtra Housing and Area Development Act, 1976] [Sub-paragraph (ii) was substituted by Maharashtra 28 of 1977, Section 191(a).],

(iii)the Nagpur Improvement Trust constituted under the Nagpur Improvement Trust Act, 1936,]

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State of Maharashtra - Subsection

Section 2(15)(c) in The Maharashtra Regional and Town Planning Act, 1966