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[Cites 0, Cited by 2] [Section 165] [Entire Act]

State of Maharashtra - Subsection

Section 165(1) in The Maharashtra Regional and Town Planning Act, 1966

(1)The Bombay Town Planning Act, 1954 and sections 219 to 226A and clause (xxxvi) of sub-section (2) of section 274 of the Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961, are hereby repealed.