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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Maharashtra - Subsection

Section 8(1)(b) in The Pandharpur Development Authority Act, 2009

(b)to prepare a development plan or proposals of development of land for Development of the Pandharpur Development Area or any part thereof in respect of which it has been appointed as a Special Planning Authority and to obtain approval of the State Government for the same; where any proposal for Development of any land is approved by the State Government under section 115 of the Maharashtra Regional and Town Planning Act, 1966, the approval given by the State Government shall be final in such notified area and to that extent the provisions of any such plan or part thereof shall stand modified by virtue of the said approval of the State Government;