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 45] [Entire Act] State of Maharashtra - Subsection Section 45(3) in The Maharashtra Regional and Town Planning Act, 1966 (3)Every order granting permission subject to conditions, or refusing permission shall state the grounds for imposing such conditions or for such refusal.
