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[Cites 0, Cited by 0] [Section 87] [Entire Act]

State of Maharashtra - Subsection

Section 87(2) in The Maharashtra Regional and Town Planning Act, 1966

(2)After making such inquiry as it may think fit, the State Government may, by notification in the Official Gazette, direct that the scheme shall be withdrawn; and upon such withdrawal no further proceedings shall be taken in regard to such scheme.