Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 152] [Entire Act] State of Maharashtra - Subsection Section 152(2) in The Maharashtra Regional and Town Planning Act, 1966 (2)in the case of Zilla Parishad by the Chief Executive Officer or such other officers as he may appoint in this behalf;
