Section 156 in The Maharashtra Regional and Town Planning Act, 1966
156. Effect of laws.
- Notwithstanding anything contained in any law for the time being in force-(a)[* * * * * * * * * *] [Clause (a) was deleted by Maharashtra 10 of 1997, Section 7.](b)when permission for such development has not been obtained under this Act, such development shall not be deemed to be lawfully undertaken or carried out by reason only of the fact that permission, approval or sanction required under such other law for such development has been obtained.
