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State of Maharashtra - Section

Section 5 in The Pandharpur Development Authority Act, 2009

5. Development Authority to be Special Planning Authority.

- The Development Authority shall be an authority within the meaning of sub-section (IB) of section 40 of the Maharashtra Regional and Town Planning Act, 1966 and accordingly, it shall be lawful for the State Government to declare the Development Authority to be the Special Planning Authority for the Pandharpur Development Area or any part thereof.