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[Cites 0, Cited by 1] [Section 72(3)] [Section 72] [Entire Act]

State of Maharashtra - Subsection

Section 72(3)(ii) in The Maharashtra Regional and Town Planning Act, 1966

(ii)after notice given by him in the prescribed manner, decide the person or persons to whom a final plot is to be allotted; when such plot is to be allotted; and when such plot is to be allotted to persons in ownership in common, decide the shares of such person;