Section 58(4) in The Maharashtra Regional and Town Planning Act, 1966
(4)The provisions of sections 44, 45, [and 47 shall not, and section 46 shall, mutatis mutandis and section 48 shall, as modified by sub-section (3A),] [These words, figures and brackets were substituted for the figures and words '46, 47 and 48 shall not', by Maharashtra 39 of 1994, Section 14(b).] apply to developments carried out under this section.
