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State of Maharashtra - Section

Section 191 in Maharashtra Housing and Area Development Act, 1976

191. Amendment of section 2 and 40 of Maharashtra XXXVII of 1966.

- In the Maharashtra Regional and Town Planning Act, 1966,-
(a)[ in section 2, in clause (15), in paragraph (c), for sub-paragraph (ii), the following sub-paragraphs shall be substituted, namely:- [[Clause (a) was deemed to have been substituted for the original on 21st November 1977 by Maharashtra 29 of 1978, Section 3.
Section 4 of Maharashtra 29 of 1978 reads as follows :-