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

State of Maharashtra - Subsection

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

(i)after notice given by him in the prescribed manner define, demarcate and decide the areas allotted to, or reserved, for the public purpose or purposes of the Planning Authority, and also the final plots;