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[Cites 0, Cited by 1] [Section 2(1)] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(1)(c) in Maharashtra Gunthewari Developments (Regularisation, Upgradation and Control) Act, 2001

(c)"Planning Authority" means-
(I)for the areas within their respective jurisdiction,-
(i)the Nagpur Municipal Corporation, constituted under the city of Nagpur Corporation Act, 1948; or
(ii)the concerned Municipal Corporation, constituted under the Bombay Provincial Municipal Corporations Act, 1949; or
(iii)the concerned Municipal Corporation, constituted under the Maharashtra Municipal Councils, Nagar Panchayats and Industrial Townships Act, 1965; or
(iv)the Nagpur Improvement Trust, constituted under the Nagpur Improvement Trust Act, 1936; or
(v)the concerned Special Planning Authority, constituted or appointed of deemed to have been appointed under section 40 of the Maharashtra Regional and Town Planning Act, 1966; and
(II)in respect of areas other than those covered by sub-clause (I), the Collector or an officer authorised by him in this behalf;