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[Cites 0, Cited by 2] [Section 10] [Entire Act]

State of Maharashtra - Subsection

Section 10(2) in The Maharashtra Regional and Town Planning Act, 1966

(2)The person so assisting or advising the Regional Board may take part in the discussions of the Regional Board relevant to the purpose for which he is associated or consulted, but shall not have the right to vote at a meeting, or take part in the discussions of the Regional Board relating to matters connected with any other purpose.