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[Cites 0, Cited by 0] [Section 65(2)] [Section 65] [Entire Act]

State of Maharashtra - Subsection

Section 65(2)(c) in The Maharashtra Regional and Town Planning Act, 1966

(c)to provide, with the consent of the owners, that two or more original plots each of which is held in ownership in severally or in joint ownership shall hereafter, with or without alteration of boundaries be held in ownership in common as a final plot;